Section 55 in Assam (Temporarily Settled Areas) Tenancy Act 1971
55. Power to order preparation of record-of-rights for tenants.
(1)The State Government may, where a settlement operation under Chapter III of the Assam Land and Revenue Regulation, 1886, is not being carried out at any time, make an order in the case of any local area, estates or part thereof directing that a record-of-rights, with or without survey, for all or any class or classes of tenants be prepared by a Settlement Officer.(2)A notification in the Official Gazette of an order under this section shall be conclusive evidence that the order has been duly made.(3)The survey shall be made and the record-of-rights prepared in accordance with rules made in this behalf by the State Government.
