Section 29 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
29. Functions of the Board.
- It shall be the duty of the Board-(1)to advise the State Government in-(a)carrying out the provisions of this Act,(b)formulating policies in matters relating to land reforms,(c)formulating schemes of co-operative settlement of land and of co-operative farming societies,(2)to evaluate from time to time the progress and effect of land reforms, and(3)to perform such other functions as may be prescribed.
