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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015

(1)The Deputy Commissioner shall furnish to the Government in the Revenue Department, a quarterly report in the prescribed format with all the necessary information with regard to the quantum of the agricultural land reclassified and reclassified-cum-transferred for non-agricultural purposes in the district.