Section 1(2) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(2)It extends to the whole of the State of Assam except the districts under Autonomous Councils formed under Sixth Schedule of the Constitution of India and except the Municipal Corporation under the relevant Act and the notified Urban Areas under the Assam Municipal Act, 1956 (Assam act 15 of 1957).
