Section 5 in The Assam Alienation of Land (Regulation) Rules, 1980
5. Disposal of application for sanction.
(1)On receipt of the reports of enquiry under the preceding rule the Collector may, if he is satisfied that the transferee is not in his opinion unsuitable and that the proposed alienation is not prejudicial to publish interest, accord sanction for the alienation of the land or, if he is not satisfied, withhold his sanction.(2)Where the Collector withholds has sanction under the preceding sub-rule, he shall record his reasons for doing so in writing.
