Section 13(4) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
(4)The Committee shall have the power, in the public interest, to order for moratorium on reclassification and reclassification-cum-transfer of agricultural lands for non-agricultural purposes in a particular area for such period as it may deem necessary and also rationalize the quantum of agricultural land that can be reclassified and reclassified-cum-transferred for non-agricultural purpose from time to time in any district or in the entire state.
