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State of Assam - Section

Section 16 in Rules Having The Force of Law and Executive orders Relating to Forests

16. Prohibition to enter into land until issue of lease. - Lease shall be issued on written application only, and no person shall enter into possession of waster land in any area until a lease has been issued to him or otherwise a written permission by Deputy Commissioner has been granted to him, pending issue of such lease, to enter into possession.