Section 9 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
9. Provision relating to agricultural land already putto non-agricultural use.
- Notwithstanding anything contained in this Act, the Deputy Commissioner shall be competent to reclassify any agricultural land where a non-agricultural activity has already been established before the commencement of this Act under the existing laws, for the purpose of revenue reassessment, upto a maximum period of sixty days from the date of commencement of this Act.
