Section 5 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
5. Submission of returns by person holding lands in excess of ceiling.
- Any person who, on the date of commencement of this Act, holds as owner or tenant lands which in the aggregate exceed the limit fixed under Section 4 above, shall within the prescribed period, submit to the Collector a return giving the particulars of all his lands in the prescribed form and stating therein his selection of plot of lands (not exceeding in the aggregate the limit fixed under Section 4 above) which he desires to retain under the provisions of this Act.
