THE ASSAM GAZETTE
\5f :lf T ftT~ q-
EXTRAORDINARY
m~ ~'¢~<1 m<n ~
PUBLISHED BY THE AUTHORITY
Registered No. 768/97
========= ======= ====== _----- -- . ----·-·--
o:{~ 243 firxr9B, ~~,8 ~~' 2008, 171'1N3'l, 1930(~)
No. 243 Dispur, Friday, 8th August, 2008, 17th Sravana, 193_9._G'>~SL
:=:::::======
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT : : LEGISLATIVE BRANCl-I
NOTIFICATION
The 7th August, 2008
No. LGL.103/2008/14. --The following Act of the Assam Legislative Assembly which
received the assent of the Governor is hereby p ublished for general information.
ASSAM ACT NO. XX OF 2008
(Received the assent of the Governor on 5th August, 2008)
THE GUWAHATI WATERBODIES (PRESERVATION AND CONSERVATION)
ACT, 2008
Preamble
AN
ACT
to provide for preservations, protection, conservat ion, reg.11latio1.1 and maintenance of
waterbodies and to develop the waterbodies into natural water r~-;ervoir and convert
into eco- tourism recreation ccntrc to suit the ec<,logical balance within the
jurisdiction of Guwahati Metropolitan Developrnent Authority and to protect the
waterbodies from the encroacbers and damagt:~:.
Whereas · it is expedient to provide for pr<.:s~rvation , prott;;ction. conservation,
regulation and maintenance of watcrbodies and to devdop the waterbodies into
natural water reservoir and convert into eco-tourism recreatiot.t centre to suit the
ecological balance within the jurisdiction of Guwahati Mct.ropoiitm1 Development
Authority and to protect the water bodies fro m t11c cncroad1crs and damages and the
mattrs connected therewith or incidental thereto: ·
XX
amt? 7m: — Nev/M Registered No. 768/97
THE ASSAM: GAZETTE
WWTSITK‘T
EXTRAORDINARY
we We}? are We
PUBLISHED BY THE AUTHORITY
I
as 243 finqa, em» ,8 was, 2008, T7 men; 1050(x1as)
No. 243 Dispur, Friday, STRAUQLSI» 2008, 17th'Sravana, 1939_LS:E.)
GOVERNMENT OF ASSAM
u ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICATION
The 7th August, 2008
N0. LGL.103/2008/14. -- The following Act of the Assam Legislative Assembly which
received the assent of the Governor is hereby published for general information.
ASSAM ACT NO. XX OF 2008
(Received the assent of the Governor on 5th AugusL 2008)
THE GUWAHATI WATERBODIES (PRESERVATION AND CONSERVATION)
ACT, 2008 '
AN
ACT
to provide for preservations, protection, conservation, regulation and maintenance of
waterbodies and to develop the watcrhodies into natural water reservoir and convert
into 600— tourism recreation centre to suit the ecological balance within the
jurisdiction of Guwahati Metropolitan Development Authority and to protect the
waterbodies from the encroachcrs and damages,
Whereas it is expedient to provide for preservation, protection, conservation,
Preamble regulation and maintenance of watcrbodies and to develop the waterbodies into
natural water reservoir and convert into eco—tourism recreation centre to suit the
ecological balance within the jurisdiction of (’Iuwahati Metropolitan} Development
Authority and to protect the water bodies from the encrmtchcrs and damages and the
mattrs connected therewith or incidental thereto:
1352 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008
Short title,
extent and
commence-
ment
Definitions
Declaration
of
water bodies
Restriction
on use of
land.
It is hereby enacted in the Fifty-ninth Year of the Republic o f India as follows:-
1. (1) This Act may be called the G·uwahati Waterbodics (Preservation and
Conservation) Act, 2008 .
(2) It extends to the jurisdiction of Guwahati Metropolitan Development
Authority.
(3) It shall come into force at once.
2. fn this Act, unless the context otherwise requi res,-
3.
4.
(a) "Competent Authority" means the Gmvahati Metropolitan Development
Authority constituted under the Guwahati Metropo litan Development
Authority Ad, 1985 l)r any other Authority whenever State Government
specially empowered in this behalf :
Assam
Act No
20 of
1987
(b) "Government" means the State Governm1..:nt of Assam;
(c)
(d)
(e)
"Jirat" means any structures raised by the owner and includes trees;
"Owner" means a land holder and settlement holder other than land holder
who holds land under the Assam Land and Revenue Regulation, 1886 and
shall include a mortgagee, lessee or a tenant under the Assam (Temporarily
Settled Areas) Tenancy Act, 1971;
"Waterbodies" means the area or area,, of land where the rain water
accumulates and act as natural or storm water reservoir and shall include
wetland.
Regulat
ion I of
1886.
Assam •
Act No
23 of
1971
Notwithstanding anything contained in any other laws enacted by the State
Legislature which are ftn the time being in force in Assam, the areas of the land
specified in the Schedules I, IL, m and rV of this Act shall be the waterbodies.
Notwithstanding anything cont;; ined i.n any other laws enacted by the State
Legislature which are for the t.ime bd ng in force in Assam, the area of land
specified in the Schedules I, JI, III and IV of this Act shall he used as waterbodies
and no person after coming into force of this Act shaH-
(i) undertake any activities including the filling up of watcrbodies which may
cause damage or reduce the size o f the waterbodics;
(ii) construct or erect any $tructurc \n !fa~ waterbodies;
(iii) dump or throw solid waste or gw bag,; in the waterbotlics;
(iv) extend or reinforce of any building standing upon th..: waterbodies;
(v) carry out any kiud of bw~ it·c~ -, t:x~ept fish curing, aqua culture,
conservation measure and tlooJ control measures, that too with the
specific previous permission o f the Competent Authority.
Appeal 5. Any person aggrieved by the order of the Competent Authority under clause (v)
of section 4 may prefer an appeal before the State Oovcrnment within thirty days
from the date of such order, whose decision thereon shall be final.
Penalty 6. (1) Whoever violates any one or more of the provisions of section 4 shall commit
an offence which shall be punishable with imprisonment for a term which may
extend to three years or with fine which may extend tl> fifty thousand rupees or
with both.
(2) A person who abets any of these offences as aforesaid shall he liable for the same
punishment as provided for the offence .
\
1352 THE ASSAM GAZETTEz EXTRAORDINARY: AUGUST 8: 2008
It is hereby enacted in the Fifty-ninth Year of the Republic of India as follows:—
Short title, 1. (1) This Act may be called the Guwahati Waterbodies (Preservation and
extent and Conservation) Act, 2008.
commence-
ment (2) It extends to the jurisdiction of (inwahati Metropolitan Development
Authority.
(3) It shall come into force at once.
Definitions 2. In this Act, unless the context otherwise requires,-
Assam
Aet No
20 of
1 987
(a) “Competent Authority” means the (,‘vux‘vahati Metropolitan Development
Authority constituted under the Guwahati Metropolitzm Development
Authority Act, 1985 or any other Authority whenever State Government
specially empowered in this behalf;
(b) “Government” means the State Government of Assam;
‘ (c) “Jirat” means any structures raised by the owner and includes trees; Regulat
(d) “Owner” means a land holder and settlement holder other than land holder 11235;“
who holds land under the Assam Land and Revenue Regulation,1886 and Assam
shall include a mortgagee, lessee or a tenant under the Assam (Temporarily Act No
Settled Areas) Tenancy Act, 1971; 23 of
1971
(e) “Waterbodies” means the area or areas of land where the rain water
accumulates and act as natural or storm water reservoir and shall include
wetland.
Declaration 3. Notwithstanding anything contained in any other laws enacted by the State
of Legislature which are for the time being in lorcc in Assam, the areas of the land
waterbodies specified in the Schedules 1., IL ill and W ni'this Act shall be the waterbodies.
Restriction 4. Notwithstanding anything contained in any other laws enacted by the State
on use of Legislature which are for the time being in force. in Assam, the area of land
land. specified in the Schedules l, H, [ii and 1V of this Act shall be used as waterbodies
and no person after coming into force otthls Act shall-
(i) undertake any activities including the filling up ofwaterbodies which may
cause damage or reduce the size ol.‘ the waterbt idles;
(ii) construct or erect any structure iii the waterbodies;
(iii) dump or throw solid waste or garbage in the waterbodies;
(iv) extend or reinforce of any building standing upon the waterbodies;
(v) carry out any kind of busimtt useept fish curing, aqua culture.
conservation measure and flood control measures, that too with the
specific previous permission or the Gunmetcnt Authority.
Appeal 5. Any person aggrieved by the order of the Competent Authority under clause (v)
of section 4 may prefer an appeal before the State Government within thirty days
from the date of such order, whose decision thereon shall be final.
Penalty 6. (1) Whoever violates any one or more of the provisions of section 4 shall commit
an offence which shall be punishable with imprisonment for a term which may
extend to three years or with line which may extend to fifty thousand rupees or
with both.
(2) A person who abets any oi these offences us alhresaid shall be liable for the same
punishment as provided for the ott‘encc.
·THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008
(3) The offences committed uudcr this Act shaH be treated as cognizable offence
under the Code of Criminal Procedure, 1973 and shall be tried accordingly.
Central
Act No.
2 of
1974.
Taking up 7.
develop-
mental
schemes.
The Competent Authority or any otuer pen;on or Authority, \vi.th the previous
permission of the Government, may take up project or scheme of cco-tourism or
water based recreation for better m:magement, preservation and conservation of
the waterbodies declared as such in 1ht: Schedules I, II, ff[ and IV of lhis Act.
Protection of
. 8.
Action takes
(I) No suit, prosecution or other legal proceedings shall lie against any officers of the
Competent Authority or Government tlJr anything in good faith done or intended
to be done in pursuance of this Act.
in good faith.
Power to
make rules.
Power to
remove
~ifficulties .
Overr-
iding
effect.
(2) No suit or legal proceeding shall !ie against the Government fiJr any damage or
injury caused or likely to be cau:::ed to any owner or person in pursuance of this
Act, which is done or intended to he done in good faith .
9. The Government may, by notification in the o fficial Gazette, make rules for carrying
out the purposes of this Act.
10 If any difficulty arises in giving effoct to the provisions of this Act, the Oovernment
·may, by notification· in the oll1ci.al Gaze!h'., .<uah~ .;och provisions, not inconsistent
with the provisions of this Act, as appear t•) h to be necessary or expedient for
removing the difficulty.
11. Notwithstanding anything contained in the Assam Hill Land and Ecological Sites
(Protection and Management) Act, 2006, or any other Acts emtdcd by the State
Legislature for the time being in force in Assam, the provisions of this Act shall
have effect in the areas mentioned in t-he Schedules I, II, TH and IV of this Act.
Schedule o(land:-
District -
Mouza-
Revenue Village-
All land of dag Numbers-
Bounded by~
North- dag numbers-
South- dag numbers-
East-dag numbers-
West-dag numbers-
Schedule o(land:-
District -
Mouza-
Revenue Village-
All land of dag numbers-
Kamrup (Metropolitan) I >istrict,
Guwahati.
Sahar Guwahati Part-JI
771, 795, 796, 771/';' !){)i}, 7 1'1/1999, 77111971, 771/1972
and 77l/J988.
779, 789, lOM, 1065, 1062, 791, 792, 7'>~ , 797 and 794, ·
591 , 1058, 1781and59,
1012, 1014, 1018, 1051 , l019, 17.54, 1753, 1021, 1024,
1025, 103 1, 1033, 1034, 1035, l036, HU7, 1923, 1038,
1039, 1040, 1041, 1906, 1043, 1044, 1()45, 1046, 1047,
1048, l049, 1050, 1051 , 1052, l<b3, 1078, 1055, 1056 '.and
1057.
778, 772 ,2003, 2007,2008, 2014, 770, 768, 767, 766,
1736, 763, 686, 685, 684, 1933, 681, 680, 679, 678, 632,
631 , 17l8, 630, 629, 20J9" 628, (i19, 618, 617, 611, 610,
609, 608, 607, 606, 605, 604, 602, 600, 2074, 598, 1986,
597; 596 and 594.
Schedule- I J
(BOJlSOLA BEEL)
Kamrup (Metropolitan) District,
Guwahati .
Sahar Guwatrnti - U .
1312, 1312/2003, 13 12/1'192, 1644, 1312/2001 and
1312/2002.
Assam
Act. Vof
2007
l |
. ~THE ASSAM GAZETTE2 EXTRAORDINARY, AUGUST 8, 2008 1353
Central
(3) The ofl'ences committed under this Act shall he treated. as cugnizable offence ActNo
under the Code of Criminal Procedure, 19 1’3 and shall be tried accordingly. 2 of
1974.
'l‘aking Up 7. The Competent Authority or any on er “36152 5' 111 m Authority, with the previous
develop— permission of the Governmen 1, may take up project or St heme ot coo—tourism or
mental water based recreation. for itaetter management, preservatitm and conservation of
“hemes- the waterbodies declared as such in the Schedules 17, II, 111 and IV of this Act.
, .
3:11:32: 0f 8. ( 1) No suit, prosecution or other legal proceedings shall tie against any officers of the
. ‘es Competent Authority or Government for anything in, good faith done or intended
in good faith.
to be done in pursuance of this Act.
(2) No suit or legal proceeding shall lie agairmt the Government for any damage or
injury caused or likely to be caused to any owner or person in pursuance of this
Act, which is done or intended to be done in good faith.
Power to 9. The Government may, by notification in the official Gazette, make rules for carrying
make rules. out the purposes of this Act.
10 If any difficulty arises in giving), effect to the provisions of this Act, the Government
POWBHO .. . ,. , _ . 7 .
remove may, by notification in the otticml (It-iyitfiiiafi, matte moo provrsrons, not meonsrstent
difficulties. with the provisions of this Act, as appear to n to be necessary or expedient for
removing the difficulty.
Overr— 11. Notwithstanding anything contained in the Assam Hill Land and Ecological Sites A3533 f
iding (Protection and Management) Act, 2006, or any other Acts enacted by the State ACt- 0'
effect Legislature for the time beingr in force in Amen 1:116 provisions of this Act shall 2007
have effect in the areas mentioned in 11 e Schedules 1,11 111 and 1V oi this Act
(SARUSA A 11
‘st herluleu 73?]!
Schedule of land:-
District - Kamrup (Metropolitan) District,
Mouza— Guwahati.
Revenue Village- Sahar Guwahati Part-ll
All land of dag Numbers— 771, 795, 796., 77112013551, 771/1999, 771/ 1971, 771/1972
and 77111988.
Bounded by?
North- dag numbers— 779, 789, 1064, 1065, 1062, 791, 792, 791, 7.97 and 794. -
South— dag numbers~ 591, 1058, 1781 and 59,
East-dag numbers- 1012, 1014, 1018, 1051, 1019, 1754, 1753, 1021, 1024,
1025, 1031, 1033, 1034, 1035, 1036, 1037, 1923, 1038,
1039, 1040, 1041, 1906, 1043, 1044, 1045, 1.046, 1047,
1048, 104.9, 1050, 1051, 1052, 1033, 1078, 1055, 1056‘and
1057.
West-dag numbers— 778, 772 ,2003, 2007,2008, 2014, 770, 768, 767, 766,
1736, 763,686, 685,684, 1933, 681, 680, 679, 678, 632,
631,170? 630, 629, 20.3.9. 628 619, 618 617, 611, 610,
609, 608, 607 606, 605, 604, 602.3, 600 3074,598, 1986,
597, 596 and 5594.
Schedule- 1 I
return 1LA BEEL)
Schedule at [an :-
District - Kamrup (‘h’lctropolitani District,
Mouza- , Guwahati
Revenue Village— Sahar (:uwahati —11
All land of dag numbers- 1312, 1312/2003, 1312/1992, I644, 1312/2001 and
1312/2002.
1354 THE ASSAM GAZETTE, EXTRAORDlNARY, AUGUST 8, 2008
Buonded by-
North- dag numbers-
South -dag numbers-
East - <lag numbers-
West dag- numbers:
Schedule ofland:-
District -
Mouza-
(A).
Revenue Village-
All land of dag numbers-
Bounded by-
North- dag numbers-
East-dag number-
South- dag numbers-
West- <lag numbers-
(B).
Revenue Village-
All land of dag numbers -
Bounded by -
North-dag numbers-
East - dag numbers-
South- dag numbers-
West- dag numbers-
(C).
Revenue Village-
All land of dag numbers-
Bounded by -
North -
East - dag numbers-
South - dag numbers-
West -
1302, l303, 1304, 1305, U06, 1307, 1308, 1109, 1310 and
131 l.
1663 and Bilpar Road.
Nepali Mandir and 13 l 3, 13 l 4, 1800, 1934, 1324, l 325,
1335, 1336, 1338, U51, 352 (Road), 1353 (Road), 1359
(Road) and 1642 (Road).
1083 (Road).
Schee.Jule- I I I
(Silsako Bet:! )
Kamrup (Metropolitan) D istrict,
Beltoia
Hengaraba.d.
530 ( odginal), 53 f (original), 532 (original), 533
(original) 836 (original), 489 (original) and 602
(original) and proposed Guwahati Resettlement
Operation dag numbers 1042, 1047, 1048, 1049~ 1050,
1043, 1046, 1082, 1085, 1086, 1093, ll08, 1112, 949, 954,
1040, 1041, l038, 1053, 1056, 1054, 1039, 101 l, 1012,
1070, 1084, 990, 9"1, 1074, 1087, 1088, 960, 1065, 1071,
1006, 1099, 10~1, 986 and 989.
Dag No.15, 85 of Satgaon village, 405, 400, and 483 of
villagt: No.I Madghoria vHfa~;;; .
691, 692, 693, 694, 698(Part), 728(Part), 7JO(Part)), 571,
752, 753, 760, 761, 759, 69:5, G42, 603, 538, 534 and 535
of Hengarabari Villagt:,
765, 766, 767, 768, 769 (Part), 446, 448, 449 and 451 of
Hengarabari Village.
529,524,52~519,518,514,513,501 ,500,495,849,490,
488,371, 372, 373,376,378,379, 380,385, 386,398,390,
391, 398, 399, 401, 404, 406 and 408 of Hengarabari
village.
Satgaon,
15 (original), 925(original), 873(original), 874 (original),
17(original), 84(original) and 939(original).
4 and 5 of Satgaon Village.
14,16, 19, 18, 33, and 85 of Satgaon Village.
532, 533 of H~11garnbari ViHage.
405, 484, 401, 404, 498, 403, 478 and 390 of Number l
Madghoria village.
No.1 Madghorhl.
387,389,390,396,397,398, 399,400,401,402,403,
404,405,406,483,484,478,499,498,474,475,485and
486.
P.W.D. Road.
15 of Satgaon village.
533 and 836 of Hengarabari village.
Part of Oil India Pipe lim~ and <lag Nos. 487, 4:14, 380, 379,
347, 345, 314, 3 l l, 294, 292 and 488 of No .I Madghoria
village.
\
1354 THE ASSAM GAZETTE EXTRAORDINARY AUGUST 8, 2008
Buonded by-
\' North- dag numbers- 1302, 1303, 1304, 1305, 1306, 130.7, 1308, 1309, 1310 and
131 1.
South —dag numbers— 1663 and Bilpar Road.
East - dag numbers— Nepali Mamlir and 1313, 13 1, 4, 1800, 1934, 1324, 1325,
1335, 1336, 1338, 1351, 35:2 (Rimd), 1353 (Road), 1359
(Road) and 1642 (Road). /
West dag— numbers: 1083 (Road).
Schedule- I I l
(Sllsako Beel .3
Schedule a land:-
District - Kamrup (Me tropolié'azm ) 1'} :strlct,
Mouza~ Beltoiu
(A)-
Revenue Village- Hengarabari.
All land of dag numbers- 530 (original), 531 (original), 532 (original), 533
(original) 836 (original), 489 (original) and 602
(original) and proposed Guwahati Resettlement
Operation dag numbers 1042, 1047, 1.048, 1049, 1050,
1043, 1046, 1082, 1085, 1086, 1093, 1108, 1112, 949, 954,
1040, 1041., 1038, 1053, 1056, 1054, 1039, 1011, 1012,
1070, 1084, 990, 991, [074, 1087, 1088, 960, 1065, 1071,
1006, 1099, 1031, 986 and 989.
Bounded by-
North— dag numbers— Dag No.15, 85 of Satgaon Village, 405,. 400, and 483 of
village No.1 Madghoria village.
East-dag number- 691, 692, 693, 694, 698(1’art), 728(l’art), 730(Part)), 571,
752, 7513, 760, 761, 739, 69:5, (542, 603, 538, 534 and 535
of Hengarabari Village,
South— dag numbers- 765, 766, 767, 768, 769 (Pan), 446, 448, 449 and 451 of
Hengarabari Village.
West- dag numbers- 529, 524, 526, 519, 518, 514, 513, 501, 500, 495, 849, 490,
488, 371, 372, 373, 376, 378, 379, 380, 385, 386, 398, 390,
391, 398, 399, 401, 404, 406 and 408 of Ilengarabari
village. '
(B)~
RevenueVillage- Satgaon,
All land of dag numbers - v 15 (original), 925(original), 873(original), 874 (original),
17(original), 84( original) and 939(original).
Bounded by —
North-dag numbers- 4 and 5 of Satgaon Village. ,
East - dag numbers— 14,16, 19, 18, 83, and 85 ol‘Satgaon Village. _
South— dag numbers— 532, 533 of chgambari V illage.
West- dag numbers— 405, 484, 401, 404, 498, 403, 478 and 390 oi‘Number l
Madghoria village.
(C).
Revenue Village- No.1 Madghorin.
All land of dag numbers- 387, 389, 390,396, 397, 398, 399, 400, 401., 402, 403,
404, 405, 406, 483, 484, 478, 499, 498, 474, 475, 485 and
486.
Bounded by —
North — P.W.D, Road.
East ~ dag numbers— 15 of Salgaon village.
South — dag numbers- 533 and 836 of Hengarahari village.
West — Part of Oil India Pipe line and dag Nos. 487, 434, 380, 379,
347, 345, 314, 311, 294., 293 and 488 ofNo.1 Madghoria
village,
.I_ .I .
THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008 1355
Schedule o(land:-
District -
Mouza-
(A).
Revenue Village-
All land of dag numbers-
(B)
Revenue village -
All land of dag number-
(A) and (B) Bounded by -
North- dag numbers-
East- dag numbers-
South- dag numbers-
West- <lag numbers-
(C)
Mouza-
Revenue Village-
All land of dag Numbers-
Sd1edule- IV
(Near Deepor Bi~e_l)
Kamrup (Mc:1rupolitan) District,
Ramcharani ,
Mikirpara Chakardoi,
678, 194, 699, 1156, 991,992, 1325, l35 I_, 215, 725, 726,
727, 728, 729, 730, 124(), 1340, 100, 700 and 193.
Dharapor.
947.
978, 768, 967, 966, 9,~ 6, 945, ')42 and 94 l, of Dharapur
Village, 55, 62, 43, 67, 66, 70, 71, 136, 167, 172, 192, 191,
190, 189, 188, 701 , 702, 715, 716, 7 19, 720, 724 of
Mikirpara Chakardoi Village and boundary of Dakhin
Jalukbari &.nd Tetelia vilh .gc .
1676, 112, UN, iO?, 106 , 103, 1%, 724, 688, 687, 686,
684, 665, 655, 664, 65\ 652, 648 , 645, ci4/+, 1291 and 693
ofMikirpara Chakardoi village.
197, 198, L 99, 200, 201 , 202, 203, 204, 205, 693, 1142,
1145, 1141, 1109, 1108, 1107, ll05, !026, 1024, 1023,
1017, 1016, 1015, 1014, 1164, 1229, 1242, 1286, 1289,
1209, 949, 1221, 948, 1222, 947., 946, 944, 939, 765, 964,
1218, 1219, 952, 751, 750, 749, 748, 747, 746, 745, 744,
743,742, 732,731 , 692,69(~689,672,67J, 671,666,533,
532, 515, 1246, 1186, 1303 , 1302, 1301, 1300, 1299, 1298,
1297, 1296, 1294, 1293, 1239, 483, 482, 480, 479, 478,
477,476,475, 474,473,472, 471 , 470, 141, 340,339,236,
5, 7, 1172, 13, 14, 44, 47, 48, 49, :50, 51 , S2, 53, 54, 64, 65,
68, 1333, 693 , 694, 695, 696, 697 and 698 of Mikirpara
Chakardoi village, Rani reserve fo rest and part of railway
line.
978, 983, 765, 979 of vi llage Dharapur, 7, 55, 32, 42, 70,
71' 72, 73 , 74, 75, 76, 61, 66, 90, 99, 221 , 220, 217, 216,
231, 227, 236, J 4l , Yr2 _, 1240, 345 , 34<i, 150, 1324, 1316,
1318, 1290, 466, 3i:O, 698, l28ti, 990, 1209, 1289, 765and
939 of Mikirpara Chakardoi village_
Jalukbari,
Dakhin Jalukbari,
121, 168, 169, 170, 171, l72, 173, 174, 175, 1.76, 178, 180,
181, 182, 183, 184, 185, l86, 187, 188, 189, 190, 191, 192,
193, 194, 195, 196, 197, 1 ~•8, 199, 200, 201, 202, 203, 204,
205, 206, 207, 208, 210,213, 214, 215, 2l6, 217, 218, 219,
220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 231,
232, 234, 235, 236, 237, '.BS, 239, 240, 241, 242, 243, 244,
245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 256, 257,
258,259,260,261,262,263,264,265,266,267,268,269,
270,271,272, 273, 274, 275, 276, 277, 278,279,280, 281,
282,283,284,285,286, 287,288,289,290, 291,292,293,
294, 295, 296, 297, 298, 2t)9,300, -'\Ol, 302, 303, 304, 305,
306, 307, 308, 309, 310, 3l l,3J2,JJ3, .H4, 315, 316, 317,
318, 319 320, 321, 322, 323, 324, 325, 326, 327, 328, 329,
330 and 107, 209,211, 212, 233, 255, and 167.
THE ASSAM GAZETTE EXTRAORDINARY AUGUST 8 2008 1355
Schedule at land:-
District -
Mouza—
(A).
Revenue Village-
All land of dag numbers-
(B)
Revenue village —
All land of dag number-
(A) and (B) Bounded by ~
Nonh- dag numbers-
East- dag numbers—
South— dag numbers-
West- dag numbers—
(C )
Mouza ——
Revenue Village-
All land of dag Numbers—
Schedule— IV
(Near Decpnr 8.661)
Kamrup {Mdmpoiitan} 1.)i:~'trict,
Ramcharani .
Mikirpara Chakardoi,
678, 194, 699, 1156, 991,992, 1325, 1351, 215, 725, 726,
727, 728, 729, 730, '1 2.46, 1340, 100, 700 and 193.
Dharapu r.
947.
978, 768, 967, 966, 946, 931-5, 942 and 941, of Dharapur
Village, 55, 62, 43, 6'7. 66', 70, 71, 1'36, 167, 172, 192, 191,
190, 1.89, 188, 701, 702, 715, 71.6, 719, 720, 724 of
Mikirpara Chakardoi Village and boundary of Dakhin
Jalukbari and Tetelia. 12111111220.
1676, 112, 10,9, 107, 11.16, 103, 196, 724, 688, 687, 686,
684, 665, 655, 664 6513 652, 648, 645, 644, 1291 and 693
ofMjkirpara Chakurdoi village.
197, 198, 199, 200, 201, 202, 203, 204, 205, 693, 1142,
1145, 1141., 1109, 1108, 1107, 1,105, 1026, 1024, 1023,
1017, 1016, 1015, 1014, 1.164, 1229, 1242, 1286, 1289,
1209, 949, 1221, 948, 1222, 947, 946, 944, 939, 765, 964,
1218, 1219, 952, 751, 750, 749, 748, 747, 746, 745, 744,
743, 742, 732, 731, 692, 690, 689, 672, 6‘7 3, 671, 666, 533, _
532, 515, 1246, 1186, 1303, 1302. 1301, 1300, 1299, 1298,
1297, 1.296, 1294, 1293, 1239, 483, 482, 481), 479, 478,
477, 476, 475, 474, 473, 472, 11171., 470, 141, 340, 339, 236,
5, 7, 1172., 13, 14, 44, 47., 48, 49, 50, 51, 52, 53, 54, 64, 65,
68, 1333, 693, 694, 695', 696, 697 and 698 of Mikirpara
Chakardoi village, Ilium reserve finest and part of railway
line.
978, 983, 765, 979 of village l’)11uru.pur, 7, 55, 32, 42, 70,
71, 72, 73, 74. 75, 76, 64, 66, 90, 99, 221, 220, 217, 216,
231, 227, 236, 34-1, 342, 1.2.40, 345, 346, 350, 1324, 1316,
1318, 1290, 466, 381, 698, 1286, 990, 1209, 1289, 765and
939 of Mikirpara Chakardoi village.
Jalukbari,
Dakhin Jalukbari,
121, 168, 169, 170, 171, 1.72, 173, 174, 175, 176, 178, 180,
181, .182, 183, 184, 185, 186, 187, 188, 189, 190, 191, 192,
193, 194, 1.95, 196, 197, 198, 199, 200, 201, 202, 203, 204,
205, 206, 207, 208, 210,213. 214, 215, 216, 217, 218, 219,
220, 221, 222, 223, 224, 225, 226, 227, 228, 229, 230, 23],,
232, 234, 235, 236, 237, 238, 239, 240, 241, 242, 243, 244,
245, 246, 247, 248, 249, 250, 251, 252, 253, 254, 256, 257,
258, 259, 260, 261, 262, 263, 264, 265, 266, 267, 268, 269,
270,271,272, 273, 274, 275, 276, 277, 278,279,280, 281,
282, 283, 284, 285, 286, 287, 288, 289, 290, 291, 292, 293,
294, 295, 296, 297, 298, 299,300, 301., 302, 303, 304, 305,
306, 307, 308, 309, 310, 311,312,313, 314, 315, 316, 317,
318, 319 320, 321, 322, 323, 324, 325, 326, 327, 328, 329,
330 and 107, 209,21 1, 212.1233, 255, and 167.
1356 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008
Bounded by-
North- dag numbers-
East-
South-
West-
165, 164, l63, 162, ! 6 l , 160, 159, 158, 157, 154, 153, 130,
129, 127, 126, 125, 124, -~ 34, 137, 67, 66, 65, 64, 57, 333,
5, 6, 7, 8, 9, 80, 8 ( ' 81, 84, 85, ll5, 114, 116, 117, 118,
l 1.3, I 19, 120, l l 1 l 10, 158, 106, 104, 103, 90, 92, 93, 94,
95, 88, 54, 52, 47, 97, 101, 100, 99, 98, 40, 39, 38, 37; 36,
35, 34, 3J., J2, 29, 20, 4 l , 42, 43, 55, 18, 19, 86, 56, 122,
123, 133, 149, 135, 159, 75, and 76 of Dakhin Jalukbari
village.
Boundary ofTetelia revenue vHlage.
Deepor Beel
Boundary of Pacl.iirr, Juiukbari village.
•••
,.
MOHD. A. HAQUE,
Secretary to the GO\· ernment of Assam,
Legislative Department.
GUWAHATI- Printed and Published by the Dy. Director (P&S ), Directorate of Ptg. & Sty., Assam, Guwahati-21,
(Ex-Gazette) No. 485-500-600-8-8-2008.
¢
1356 THE ASSAM GAZETTE, EXTRAORDINARY, AUGUST 8, 2008
‘\
\
Bounded by—
North- dagnumbers— 165, .164, 163, 162, 161, 160, 159, 158, 157, 154, 153, 130,
129, 127, 126, 125, 124, 1.34, 137, 67, 66, 65, 64, 57, 333,
5, 6, 7, 8, 9, 80, 81, 831 84, SS, 115, 114, 116, 117, 118,
113,119,120,111 1111,1158,106,104,103,90, 92, 93, 94,
95, 88, 54, :53, 4‘1“, 9'7, 101, 100, 99, 98, 4-0, 39, 38, 37, 36,
35, 3‘4, 33., '32, 29, 20, 4:1, 42, 43, 55. 18, 19, 86, 56, 122,
123, 133, 14‘), 1318', 15559, 75, and 76 of Daan Ialukbari
village.
East- Boundary of Tetelia revenue village
South— Deeper Bee]
West- Boundary 01‘ Padang jairtkhari village.
MOHD. A. HAQUE,
Secretary to the Government of Assam,
Legislative Department.
‘, '0.
GUWAHATI— Printed and Published by the Dy. Director (P&S), Directorate of Ptg. & Sty., Assam, Guwahati-Zl,
(Ex-Gazette) No. 485-500-600-8-8-2008.