Section 11A(3) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(3)when no return has been submitted under this Act by any person in respect of his lands by the Collector finds from information received by him that the person holds lands in excess of the ceiling limit, the Collector may, at any time by an order in writing, take over possession of such excess lands. While doing so the Collector shall himself select the lands to be taken possession of;
