Section 28 in Rules Under the Land and Revenue Regulation
28.
[Land within two miles of a military cantonment or a municipality or within half a mile of a small town notified under the Assam Municipal Act, 1956, or town-land area declared under the Assam Land Revenue Re-assessment Act, 1936, or the Assam Land and Revenue Regulation 1886, may be settled on periodic lease for purpose other than agricultural on such terms as may be approved by the State Government.] [Substituted vide Notification No. RSS. 351/64/92, Dated 18th May 1967.]Section IISpecial provisions relating to applications for special cultivation.
