Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(6) in Assam Agricultural Land (Regulation of Reclassification and Transfer for Non-Agricultural Purpose) Act, 2015

(6)If the general public of the area or the village where the non-agricultural activity is intended to be established, express any grievance with regard to the proposed non-agricultural activity, the Deputy Commissioner shall admit the grievance and dispose of the same in such manner as may be prescribed,