The Majuli Cultural Landscape Region Act, 2006

-VII
" Registered NQ. 768/9.7' .
~~
TilE ASSAM GAZETTE
~er
EXTRAORDINARY / '
ffiZ! ~~ ~ ~¢Ifil\.') /
PUBLISHED BY AUTHORITY
<f~ 167 m~, ~~, 28~, 2006, 6 "TI\3'T, 1928 (~)
No. 167 Dispur, Friday, 28th July, 2006, 6th Sravana , 1928 (S.E.)
GOVERNMENT OF ASSAM
ORDERS BY THE GOVERNOR
LEGISLATIVE DEPARTMENT :: LEGISLATIVE BRANCH
NOTIFICA TION
,The 27th July, 2006
No.LGL.14312004/19. -- The following Act of the Assam Legislative
Assembly which received the assent of the Governor is hereby published for general
information. ' ,
ASSAM ACf NO. VII OF 2006.
(Received the assent of the Governor on 25th July, 2006)
THE MAJULI CULTURAL LANDSCAPE REGION ACT, 2006.
AN
ACf
to integrate development and heritagefor protection of heritage resources ofMAJULI
CULTURAL LANDSCAPE REGION, through education, awareness,
understanding of cultural significance and ensuring a sustainable and positive
deve!opment trend.
Preamble Whereas it is expedient to provide for,-
(a) Delineation of boundaries of MAJULI CULTURAL
LANDSCAPE REGION;
,(b) Conservation and .sustainable development of the resources
within the Cultural Landscape Region;
(c) Preservation and progression of cultural values, ethos and
identify of the Cultural Landscape Region;
(d) Preventing uncontrolled land , use and disintegrated
developmental measures 'of any type as understood so far as
development; , , :
(e) Preventing commercial exploitation, incorporation of non­
indigenous techniques into sustaining traditional life-style and
institution;
1226 TIlE ASSAM GAZETIE, EXTRAORDINARY, JULY2S '; .006. ~, -----
(f) E ~'c~u raging 'heritagf{ and 'envi'rorlment sen~it ive:
tourism and tourists ; controlled tourist influx to
the island including type of products/daily needs of
tourists, limited to basic necessities only ;
(9) Support proliferation of locally based (economic)
initiatives, control external Initiatives in the core area
"
for economic activities except for the case of
provision oftechnlcal expertise and keeping with one
traditioR ofthe place;
(h) Preventing loss et values and authenticity of the
Cultural Landscape with unthoughtful and
disconcerted projects or programmes by various
implementing agencies :
(i) Continuous development of a hydrological, disaster
management, risk preparedness model for floodand
erosion for preventing recurrent loss of properties
and landmass due to both factors;
. 0) Sustainable Development of buffer area with growth
centres, blo-economic activities, market centre of
national status which can provide for adequate
. livelihood options for both people of core area and
outside, as weH;
It is hereby enacted in the Fifty-seventh Year of
the Republic of India, as follows:-
1228 THE ASSAM GAZETTE, EXTRAORDINARY, JULY 2j~ 2006
(g) "Cultural resources" means all the tangible and
intangible heritage components in Majuli like Sattras.
manuscripts, antiquities , village,fields , water­
bodles,dance ,drama,local proverbs, beliefs, rituals,
festivals etc. including typologies of un ique and
special systems viz. geo-hydrologic system, bier
economic system, socio-cultural system, socio­
religious system etc.;
(h) "Development" means sustainable development
of all the cultural and natural resources including
ethnological, hydrological , topographical and land
features, blo-diverse areas,ecosystem sattra region
and traditional settlements, without loosing the
unique and outstanding values of Maju li Cultural
Landscape Region;
(i) "Executive Officer" means the officer posted in
Majuli Cultural Landscape Management Authority
who shall be responsible for day-to-day activities of
the Authority;
0) "Executive Group" means the group constituted
by the Government under section 5 of the Act;
(k) "Fund" means Funds of the Authority ;
·TIlE r..sSAM GAZETTE. E?CTRAORDINARY,JULY 28, 2006 1227 '
Shorttitle.
extentand
commencement
Definitions.
1. (1) This Act may be called the Majuli Cultural
Landscape Region Act, 2006.
(2) It shall come into force at once.
2. In this Act unless the context otherwise fequires.­
(a) "Authority" means the Majuli Cultural Landscape
Management Authority specifically designated for
Majuli Cultural Landscape Region with Core Area
and Buffer Area;
(b) "Buffer Area" means the landmass around the
Core Area along both sides of Majuli sub-dfvislonas
may be notified by the Authority with the approval of
the government ;
(c) "Chairperson" means the .Chairperson of the
Authority;
(d) "Chief Executive Officer" means the
Commissioner, Upper Assam Division or an officer
of equivalent rank so appointed by the Government
as Chief Executive of the Authority ;
(e) "Core Area" means the water and landmass of
Majuli Civil Sub-division;
(f) "Cultural Landscape Region" means the total
landmass inclusive of Core Area and Buffer Area;
..
TI-li-ASSAM GAZETfE. EXTRAORDINARY. JULy 28.2006 1229
..
(I) "Government" means the Government of Assam;
(m) "Local Authority" means all the panchayati Raj
institutions and other autonomous tribal authorities
operating in the Landscape Region ;
(n) "Management Plan" means Management plan
for the Cultural resources and Economic
development of Majuli Landscape Region;
(0) "Prescribed" means prescribed by rules made
under this Act;
(p) "Stakeho lders" means indigenous
residents,Government Organlzations,People's
Organizationsand privateindividuals/Institutionswho
has stake In natural resources ; possess own
organizational structure and decision making
process, with or without formal status and can
contribute to development in resource management
in the area;
(q) "Sattra" means all the sattras presently located
in Majuli Core area and Buffer Area as specified in
the Schedule appended to this Act and such other
1230 THE ASSAM GAZETTE, EXTRAORDINARY, JULY$ 8, 2006
Sattras as may be notified by the Government from
time to time being in existence for at least fifty years
prior to the commencement of this Act and accepted
by the Authority;
(r)"Sattra region" means the area around the Sattra,
including the traditional villages and natural
resources ~ith its traditional spatial entity;
(s) "tourists" means touristls coming from outside
Majuli Cultural Landscape Region, both domestic,
national and international staying not more than 7­
10 days;
(t)"Village" means all the revenue villages habited
or uninhabited in the Cultural Landscape Region and
will also include habitable clusters not yet notified
as revenue villages;
Establishment
of anAuthority.
3. With effect from such date, as the Government may
by notification in the Official Gazette constitute, there
shall be established an Authority to be called the
MajuH Cultural Landscape Management Authority.
Governmentto 4.
declareMajuli
Cuitural
Landscape
Region.
The Government shall, in consultation with the local
stakeholders, by notification in the Official Gazette,
declare the area covering the Core Area and the
Buffer Area as Majuli Cultural Landscape Region.
THE ASSAM GAZETTE. EXTRAORDINARY.JULY 28.2006 1231'
Composition 5.The Authorityshall consistof thefollowing:­
of the
Authority
(i) Chief Secretary,Assam
or any Additional
Chief Secretaryas may
be nominated by the'
Government
(ii) Commissioner&Secretary
to.the Govt. of Assam,
CulturalAffairsDepartment
. (iii) Commissioner,upperAssam
Divisionor any otherofficer
of equivalentrank8S may
be appointedbythe
Government
(iv) Sub-DivisionalOfficer(Civil)
Majuli,postedspecially
for MajuliCulturalLandscape
Regionwith anofficeat
Majulito dischargethe
,functionsentrustedto
him underthis Act .
Chairperson
Vice-Chairperson
ChiefExecutive
Officer.
ExecutiveOfficer.
1232 THE ASSAM GAZETTE, EXTRAORDINARY, JULY 28.,.,.,.2006•
(v) Five members to be nominated
by the Executive Group from
amongst themselves. : Members
ExecutiveGroup 6. (1) There shall be constitued an Executive Group
consisting of the following members, who shall aid
and advise the Authority in its decision making
process and in all other matters as entrusted to the
Authority under this Act :-
(i) Local Member of parliament (LS)
(ii) Member of Parliament (RS)- to be decided by
the Government;
(iii) Member of State Legislative Assembly-Majuli;
(iv) Deputy Commissioner- Jorhat District ;
(v) Chairman/Secretary of prominent NGO's viz
Majuli Island Protection and Development
Council (MIPADC);
(vi) Deputy Commissioner- Lakhimpur District &
Dhemaji District;
(vii) President, Anchalik Panchayats, Majuli; Sub­
division
(viii) Presidents from SC/ST Boards of Majuli;
(ix) CEC, Mishing Autonomous Councilor his
representative;
(x) Superintending Archaeologist , ASI, Guwahati;
(xi) Director Archaeology, Assam;
(xii) Director of Museum, Assam;
THE ASSAM GAZETfE, EXTRAORDINARY, JULY 28,2006 1233
(xiii) Director of Cultural Affairs, Assam;
(xiv) Senior Representative of Brahmaputra Board;
(xv) Secretary, Flood Control Development, Assam;
and .
(xvi) Chairperson, Town Committee, Majuli; and
(xvii) 5 to 10 other members to be nominated by the
Government from amongst the persons who are
involved in promotion of Art and Culture more
particularly culture which are Integral to sattras
and other parts of the Cultural . Landscape
Region, Academician and Stakeholders fromthe
Cultural Landscape Region .
(2) The Chairperson, Vice-Chairperson, Chief
Executive Officer and Executive Officer shall be
members of the Executive Group and shall actively
participate in all the deliberations and decisions of
the Executive Group .
(3) The meetings of the Executive Group shall be
presided over by the Chairperson of the Authority.
Meetings of the 7.
Authority.
(1) The Authority shall meet normally once in every
three months or at s~ch earner ti~e as may be
decided by the Chairperson. The meeting of the
Authority shall be convened by the Chief Executive
Officer with the approval of the Chairperson at such
time and place as may be determined by the
Chairperson.
1234 THE ASSAM GAZETTE, EXTRAORDINARY. JULY 28, 2006
(2) The Chairperson and in absence of Chairperson,
.the Vice-Chairperson shall preside over meetings
of the Authority.
(3) The rules and procedures of meetings of the
Authority in _regard to transaction of business
including quorum shall be made by the Authority by
framing bye-Laws in this respect.
once in every six months at such place within the
jurisdiction of the Authority and at such time as may
be decided by the Chairperson.
Meetings of the 8. (1) The ExecutiveGroup shall ordinarily meet at least
ExecutiveGroup
(2) The meeting shall be notified by the Chief
,
Executive Officer as per decision of the Chairperson
. under sub-section (1) indicating tlie 'date, time and
. ~
venue of .the meeting Which shall be duly
• • . . I
communicated to all the members at least fifteen
days ahead of the meeting.
(3) The meeting of the Executive Group shall be
presided over by the Chairperson and in his absence
. I
for any reason the Vice-Chairperson shall preside
over meetings.
. .
(4) The transaction of business in the Executive
Group meeting . including quorum. shiin be made
THE .ASSAM GAZETTE. EXf.RAORDINARY, JULY 28. 2006 1235
by following the procedure as per bye-Laws framed
by the Authority in this respect.
(5)A1lqu9stions, which comeup before any meeting
of the Executive Group shall be decided by majority
of the votes of the members present and voting and
in the event of an equality of votes, the Chairperson
or in his absence, the person presiding shall have
and exercise a second or casting vote .
.(6)The decisionstaken in Executive Group meeting
shall be forwarded to the Authority for taking further
follow up action on them.
(7) A member ~halt not at any meeting of the
Executive Group takes part in the discussion of or
vote on any matter in which he has directly or
indirectly by himself or his partner, any share or
interest.
Term of Office
andallowances
of the nominated
members
9. The term of office, sitting allowance and other
allowances admissible to the members nominated
under clause (v) of section 5 and clause (xvii) of
sub-section (1) of section 6 shall be such as may be
prescribed.
Powersand 10 . Subject to the provisions of this Act and the rules
Functions of the
Authority made there under the Authority shalt-
1236 TIIE ASSAM GAZETTE, EXTRAORDINARY, JULY 28, 2QQ2
(a) have powers to protect the Cultural resources,
implement the Management Plan, Co-ordinate and
monitor the developmental activities, prepare and
modify necessary guidelines for socio-economic,
socio-cultural activities, disaster mitigation and risk
preparedness plan for the entire Majuli Cultural
Landscape Region;
(b) ensure protection -and preservation of all the
cultural resources and development conducive and
integral to tbese resources incluc;Ung these as
appended at Appendix of this Act;
(c) carry out a survey of the Majuli Cultural
Landscape Region and prepare reports of the
surveys carried out;
(d) prepare a Management Plan for the region;
(e) cause to be carried out such works as are
contemplated in the Management Plan;
(f) formulate as many schemes as are necessary
for implementingthe ManagementPlan of the region;
(g) secure and co-ordinate execution of Town and
Country Planning schemes . Economic and Social
development schemes, flood.protection and erosion
THE..A~SAM GAZETTE, EXTRAORDINARY, JULY 28,2006 1237
protection schemes, disaster and risk preparedness
schemes, tribal welfare schemes, preservation of
authenticity and Values of the Sattra and Sattra
Region and villages, in accordance with the said plan
and schemes of the Management Plan.
(h) raise finances for any projects or schemes for
the development of the cultural Landscape Region
and to' extend assistance to the Local Authorities in
, "
the region for the execution of such projects or
schemes;
(i) do such other works as the State Government
may entrust or as may be necessary for or incidental
or conducive to, any matters, which are necessry
for furtherance of the objects for which the Authority
is constituted;
0} entrust to any Local Authority or other agencies,
the execution of any development plan, agreed
Management-Plan in the Landscape Region;
(k) supervise and review the progress of expenditure
incurred under,the plan and performance of various
development departments and Local Authorities with
reference to the Plan;
1238 THE ASSAM GAZETTE, 'EXTRAORDINARY: JULY 28, ~006
(I) take action to protect all the properties and
"components "mentioned in the Management Plan;
- (m) raise local, regional and intemational awareness
about the significance "of the Majuli Cultural
Landscape Region;
(n) promote and encourage proper research to
understand the archaeological, historical, ecological,
agricUltural,spiritual, ethnologicalvalues of the Majuli
Cultural Landscape Region:
(0) be responsible for preparation, modification and
implementation of the Management Plan of Majuli. .' .
and abide by the Management Plan prepared in
consensus with the local stakeholders and shall
. "
ensure, by such measures as they think fit, the all
round implementation of the Management Plan;
(p) consult external technical expert(s), agencies,
" organizations for matters, "as they feel required,
which may endanger the physical properties and the
cultural values and significance of the site;
(q) take further measures for development relating
to the field of land using decisions, agriculture,
irrigation, drinking water, vernacular housing, roads
THE ASSAM GAZETfE, EXTRAORDINARY, JULY 28,2006 1239
and tracks, wetlands and fisheries. sattra and sattra
region, traditional settlements, forests and groves,
livestock co-operative as per.people's .demand and
requirement, vocational training marketing of the
local products, improvement of education through
school and colleges, eco-sensitive and spiritual
. tourism , resettlement and rehabllitatlonln all areas
of the Region;
(r) take proper consideration to the flood and erosion
problem of the .site with modem :. environmentally
sound measures to check loss of landmass and
destruction of properties in flood;
(s) do any other acts which are not inconsistent with
this Act ;
(t) perform such other functions as may be
prescribed,
Officers,
Employeesand
other
administrative
set-upof the
Authority.
11. (1) The Authority shall have such officers. employees
and .:other admlsnistrat ive set-up for efficient
functioning of the Authoritiy.
(2) The conditions of service of such officers and
employees shall be such as the Government may
determine from time to time.
1240 TIm ASSAM GAZEITE, EXTRAORDINARY, JULY 28, 2 06
(3) lill establishment of a permanent set-up, the
Authority sh-all function from the office of the
Commissioner, Upper Assam Division and avail the
services of the existing staff of the office of the
Commissioner, Upper Assam Division.
12. (1) TheChairpersonshall have overall supervision
,. .
and control over the administration of the Authority
and preside over all meetings of the Authority and
the Executive -Group·and in his absence for any
reason, the Vice-Chairperson shall exercise the
powers and responsibilities of the Chairperson.
Powersand
functionsof the
Chairperson•.
Vice-Chairperson
ChiefExecutive
Officerand '
executive
Officer.
(2) The Chief Executive Officer shall in addition to
performing his functions as are conferred on him by
or under thisActor under any Law for the time being
in force shall-
(i) be the Chief Executive of the Authority;
(ii) be responsible for all budgetary planning,
enforcement and supervisory functions of the
Authority;
(iii) furnish to the Authority all the information relating
to the administration and accounts of the Authority
as well as other matters whenever called upon by
the Authority to do-so:
(iv) prepare and submit the annual reports and
THE A.,SSAM GAZElTE, EXTRAORDINARY, JULY 28,2006 1241
, .
audited accounts of the Authority for its approval
within three months of the close of every financial
year and thereafter submit copies of the same to
the Authority and the Government.
(v) perform such other functions as may be
prescribed.
(3) The State Government shall designate the Sub­
Divisional Officer (SOO), Civil, Majull to be the
Executive Officer of the Authority to assist the Chief .
Executive Officer. The Executive Officer shall be
responsible for all day to day activities of the
Authority. He shall also orepare the annual audit
report, annual report and monitor the activities of
"the Cultural Landscape Rasian..He will also issue
sanctions of schemes and fund of the Authority after
specific approval of the Chief Executive Officer.
Fund of the
Authority.
13. The Government shall provide annually plan, non­
plan and grants-in-aid either through the respective
dpartments or directly to the Authority, after due
appropriation made, by allocation of adequate funds
for the protection, preservation. management and
development of the Cultural Resources to be
undertaken by the Authority and for the
administrative expenses of the Authority. The
Authority can also receive grants, donations, special
1242 THE ASSAM GAZETTE. EXTRAORDINARY, JULY 28e4006 "
funding etc from state, national and international
agencies.
Levyof fees. 14. It shall be lawful for the Authority to levy at such rate
as may, by regulations be specified. a fee for grant
of permission under any provision of the Act. All fee
realized under this Act shall be credited to the
AU~hority Fund.
Budget. 15. "The Authority shall prepare or cause to be prepared
in consultation with the Executive Group every year,
in such form and at such time as may be prescribed,
an annual budget estimate in respect of the next
financial year showing the estimated receipts and
disbursements of the Authority and shall submit a
copy thereof to the State Government for prior
approval before incurring any expenditure from the
Budget provisions.
Subventionsand16."(1) The State Government may, from time to time.
Loanstothe
Authority. make subventions to the Authority for the purpose
of this Act on such terms and conditions as the State
Government may determine .
(2) The State Government may , from time to time,
advance loans to the Authority on such terms and
conditions, not inconsistent with the provisions of
this Act, as the State Government may determine.
TIffi=,ASSAM GAZETTE. EXTRAORDINARY, JULY 28,2006 1243
Powers of the
Authorityto
borrow; ,
Accounts and
Audit.
17. The Authority may, from time to time, with the
, previous sanction of the State Government and
SUbjectto the provisions of this Act, and under such
terms and conditions asmay be determined in this
,behalf, borrow any sum required for the purpose of
this Act.
18. (1) The Authority shall cause to be maintained proper
books of accounts and such other books as the rules
made under this Act may require and shall prepare
in accordance with such rules an annual statement
of accounts .
(2) The Authority shall 'cause its accounts to be
audited annually by such persons as the State
Government may direct.
Power to make 19. (1) The State ' Government may make rules for
rules. carrying out the purposes of this Act.
(2) Every rules made under this Act shall be laid, as
soon as may after it is made, before the Assam
Legislative Assembly while it is in sessions for a total
period of fourteen days which may be comprised in
one session or two successive session and if, before
the expiry of the-session, in which it is so laid or the
sessions immediat~,ly following, the Assam
Legislative Assembly agree in making any
.1 244.THE ASS~ GAZEITE, EXTRAORDINARY,JULY 28......4006
-. - "- .:. -
. I
modification }n the rule or the Assam Legislative .
Assembly agree that the rule s .h.ould not be made,
the rule shell thereafter have effect only in such
, . ~ .... -'
mod!fied form or be of noeffec,t as the case may be;
$0 however that anysuch rpodifi g~!ion or annulment
. '. I,.
shallbe without prejudice to the ~flidity of anything .
previously done under that rule.
I
THE-ASSAM GAZETfE, EXTRAORDINARY, JULY 28,2006 1245
APPENDIX
Definition of CulturalResourcesin MajullCore Area and Buffer
Area or Majuli Cultural LandscapeRegion.
HYDROLOGIC TYPE
Small Ponds (pukhurls) :
such as washing orhomesteadfishery.
Hola (depression In fields) :
Holasare naturaldepressionsinthe paddyfields, mostlylocated
in the interior landscape, smaller than a wetland (beet) are shared by
local communities for feeding, washing cows, buffaloes sometimes
·fishlng. Various economically important local grasses, weeds are also
. .found here. During rainyseason water gets accumulated due to slopes
which may get dry.
Kha' (a man made linear dug out for making roads) :
Usually found alongsidethe road as shallow ravine. The khals
are man madewater bodieswhiChare createdas leftover linear dug out
earth from which is dumped forconstructingthe road. The khals exhibit
multipurpose use of a fi$hery, a vegetable yard on a hanging bamboo
palisade and a boundaryfor the household.
Dubil Duba (water body near road caused by seasonal flood) :
A dynamic creation of tiood, scouring of shifting river channel
in the riparian flood plains of Majuli, a dubi becomes identifiable only
1246 THE ASSAM GAZETTE, EXTRAORDINARY, JULY 2 006
post flood season when water recedes, which leaves the channels dry,
and dubior a deep sheet of leftover water along the source remains.
The dubis! dubas get charged with floodwater again in the subsequent
season and therefore it becomes a constant source of fish and other
aquatic species from the river.
Pltonil Doloni (shallow marshy land with savannah type of grass) :
A pitoni and a doloni, in local term for shallow marshy land is
usually found in the interior landscape ofMajuN. Sometimes they are fed
by streams or small channels, remains muddy with ankle deep water. A
.prime spot for various zoo and phytoplankton, various reeds such as
khagori, nal and other .medium hE;lightsavannah type of grasses along
with water weeds, it is a major breeding ground for most of the migratory.. '~' . ' "
and local birds. Fishes mostly murre! and cat types are abundarifhere
which attracts birds from Bortokola to Kamsarai. In summer noon
buffaloes and cows are found tobe grazing and wallowing in these shallow
and muddy swamps.
Beel (large wetlands) .
large static water bodies connected by smal streams or
depressions, most of the times beels in Majuli are directly connected to ...
interior large streams or Brahmaputra river in high floods. They sometime
form a water network system with various other water components such
as pitoni, jan, small rivers etc. A identifiable entity for its largeness beets
are mostly shared by all the villages surrounding it for fish, aquatic plants,
economic plants and asa water source for winter paddy and rabi crops.
:.
IfIE ASSAM GAZEITE, EXTRAORDINARY, JULY 28,2006 1247
Jan (small stream, may dry up In seasonal variation)
Sutl (perennial stream)
Nadll Nol (River)
LAND TYPE
FIELDS
Low land/ High LandI Open field/ River Bank etc .
Dhanonl (paddy field)
Mahtoll (Pulse field)
Sarlah toll (mustard field)
Grazing Land
Temporal ·lslets and sand bars (CharI Chaparl)
Forest Areas (vegetation types-deciduous! evergreen/ legumes/shrub
etc. - entire bio-resource)
Groves (a spatial area where th grasses are grownl found)
Nolonl (Nal reeds in low lying areas)
Khagori (Khagori reed In low lying areas)
Ikora (Ikra char, savannah vegetation)
Kahuwa (char, savannah grass)
Kheronl (char, savannah grass)
Bahonl and Betoni (bamboo and cane)
SETTLEMENT TYPE:
Mishing Village: Dahgam and Baragam or spatially located near natural
components/ architecture etc .
. ·'r",
1248 THE ASSAM GAZETIE, EXTRAORDINARY, JULY·28, :2 6
Deorl Village : All Deori villages
Sonowal Kachari Village :
ProfessionalVillages:
Potters village
Weavers Village .
Fisherman Village
Special Craft Village i'"
Village with predominant practice of art and culture :.
. Sattra region village :
Villages which come under direct sattra influence ._
' . . ~ .....
Villagesl areas with indirect customary laws of Sattra .
?'-
THE AS~AM GAZETTE, EXTRAORDINAR~ JULY 28, 2006 · 1249
SCHEDULE
EXISTING §ATIRAS
IN MAJULI CULTURAL bANPSCAPE REGION:
List of existing Sattras in Majuli Core Area :
NAME
1. Auniati
2. Garamur
3. Dakhinpat
4. Bhogpur
5. Natun Kamalabari
6. Uttar Kamalabar i
7. Madhay Kamalabari Sattra
8. Bengena-ati
9. Natun Samaguri
10. Purani Samagurl
LOCATION
Jugunldhari, Bortani
(udasinl celebate)
Garamur (udasinl celebate)
Dakhinpat (udaslnl celebate)
Bogpur, Deo dia Ati
(udasinl celebrate)
Kamalabari (udasinl celebate)
Kamalabari (udasinl celebate)
Hazarikachuk (udasinl celebate)
Bengena-ati (grihasthi)
Raonapaar
Bangaon, karhalgaon
--------~-----------?
1250 THE ASSAM GAZETfE, EXTRAORDINARY, JULY 28, 2006
11. Saru Garamur
12. Dakhinpat GrihasthV
Ashrami Sattra
13. Dighali
14. Belosidhia
15.Adhar
16.Bihimpur
17.Narasinha (Bar Alengi)
18.Malual
19.5akala
20. Matiabari
21.Sarjan
22. Dikhow Mukhia Alengi
23.Ahatguri Sattra
24.Alengi Madarguri
25. Natun Sakala Sattra
Garamur Ashrami Sattra
Naoshali Gaon, Dakhinpat
Dighali beel
Belosidhia, Mohkina Dhekiajuli
(grihasthi) .
Kamalabari, Na sattra (grihasthi)
Kamargaon, Raonapaar
Bhakatiduar, Silikhaguri (grihasthi)
Karatipar, Maharichuck
Dhodang Chapori Kalang Suti
(grihasthl) .
Rajgurubari (Bhogpur sattra)
Pakajara (grihasthi)
Ratanpur (grihasthi)
Dhodang Chapori
Bali Chapori
Dhodang Chapori, Kalang Suti
(grihasthi)
THE ASSAM GAZETfE, EXTRAORDINARY, JULY 28,2006 1251
26.Alengi Sattra
27. Bar Alengi Sattra
28. Dikhow Mukhi Bah Jengani
sattra
29.0wa Sattra
30. Punia Sattra
31. Tokoubari Sattra
Balichapori
Balichapori Kakarikata
(Porabhetl Baralengi)
Ratanpur
Kerelagaon,Kamalbari (grihasthi)
Phulani (grlhasthi)
M. K. DEKA,
Commissioner & Secretary to the Government of Assam
Legislative Department, Dispur.
Guwahati :- Printed and Published by the Dy. Director (p.&S.), Directorate of Ptg. & Sty.,
Assam, Guwahati-21. (Ex-Gazette) No. 333-500-600-28-7-06.

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