Section 1(4) in Assam Land Grabbing (Prohibition) Act, 2010
(4)It applies to all lands situated within the limits of Guwahati Municipal Corporation established under the Guwahati Municipal Corporation Act, 1969 (Assam Act No. I of 1973) and the Municipalities and Town Committees declared as such under the Assam Municipal Act, 1956 (Assam Act No XV of 1957) and also applies to the rural areas of Assam save and except the Autonomous Districts of Karbi Anglpng, Dima Hasao and the Bodo Land Territorial Council Area.
