Section 62 in Assam Town and Country Planning Act, 1959
62. Registration of documents plans, or maps in connection with scheme.
(1)Nothing in the Indian Registration Act, 1908 (Central Act No. XVI of 1908) shall be deemed to required the registration of any documents, plan or map prepared, made or sanctioned in connection with a scheme which has come into force.(2)All such documents, plans and maps relating to the sanctioned scheme shall, for the purposes of sections 48 and 49 of the Indian Registration Act, 1908 (Central Act XVI of 1908) be deemed to have been and to be registered in accordance with the provisions of that Act:Provided that documents, plans, and maps relating to the scheme shall be accessible to the public, free of charge in the manner prescribed.
