Section 14 in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015
14. Furnishing of timely report by the Deputy Commissioner.
(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.(2)The Deputy Commissioner of every district shall maintain an up-to-date Information Technology (IT) enabled Management Information System (MIS) showing the quantum of agricultural land reclassified and reclassified-cum-transferred for non-agricultural purposes on a quarterly basis.
