Section 24 in Assam Land Revenue Re-Assessment Act, 1936
24. Rate report of the Settlement Officer.
(1)The Settlement Officer shall embody his proposals for each assessment group in a rate report as nearly as may be in the prescribed form and shall Officer, submit the report to the [Director of land Records] [D.L.R. is substituted for Commissioner of Division vide No. ...].(2)Subject to rule, the [(Director of Land Records)] [D.L.R. is substituted for Commissioner of Division vide No. ...] shall publish the report and, after considering any objections that may be received, and after such further inquiry, if any as he may deem necessary, submit the report with his recommendations for the orders of the [State] [Substituted for the word 'Provincial' by Adaptation of Laws and Order, 1950.] Government.
