Section 12(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(2)Where the person from whom the excess land has been acquired held it as a tenant thereon, the compensation for his tenancy right shall be-(i)if he is an occupancy tenant, 10 times the full rate of annual land revenue payable for the land when the. land is fallow, and 35 times such annual land revenue in all other cases ;(ii)if he is not an occupancy tenant, 5 times such annual land revenue payable for the land, when the land is fallow, and 30 times such annual land revenue in all other cases.
