Section 3(3) in Assam Land Revenue Re-Assessment Act, 1936
(3)Any person affected by the proposed declaration may, within six weeks from the date of publication of the notification, submit any objection in writing to the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government through the Deputy Commissioner and the [State] [Substituted for the word 'Province' by Adaptation of Laws and Order, 1950.] Government shall take this objection into consideration.
