Section 6(4) in Assam State Acquisition of Zamindaries Act, 1951
(4)All such lands possession of which is retained by the proprietor or tenure-holder under sub-section (1) shall be offered for settlement with him as temporarily-settled estates within the meaning of the Assam Land and Revenue Regulation 1886 (Regulation I of 1886). If he refuses to accept such settlement the lands may be offered for settlement to any other person, and the proprietor or tenure-holder shall be excluded or ejected from possession of such lands : provided that compensation for such lands shall be given to the proprietor or tenure-holder so ejected at the same rate as he would get if these were not his private or homestead lands within the meaning of this section.
