Section 96A in Rules Under the Land and Revenue Regulation
96A. Barring of application of certain sections or portions of sections to particular area or class of estates.
(1)The following provisions of the Land and Revenue Regulation shall not apply to the settlement of any area or estate in the Assam Valley or in the district of Cachar excluding Karimganj Subdivision, viz:-(i)Sub-section 2 of section 33.(ii)Sub-section 3 of section 33 so far as it relates to the delivery of an acceptance.(iii)Provision (a) to section 34, and(2)In addition, sections 18 and 19 shall not apply to any area or estate in the Assam Valley or in the district of Cachar excluding Karimganj Subdivision which is not included in a village which has been traversed, surveyed, mapped and classed.
