Section 5(4) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(4)The Deputy Commissioner shall accord an in-principle approval or deny approval altogether for allowing reclassification or/ reclassification-cum-transfer,as the case may be, within 30 (thirty) days of the receipt of the recommendations of the Circle Officer and while doing so shall take the Opinion of a District Level Committee headed by himself-with-officials drawn from relevant district line departments as may be prescribed and/or take such expert advice that may be deemed necessary for arriving at a decision:Provided that in case the total area intended to be reclassified-cum-transferred is above 50 bighas, the Deputy Commissioner shall accord his in-principle approval only with the prior permission of the Government in the Revenue Department in such manner as may be prescribed.
