Section 20 in Assam Land (Requisition and Acquisition) Rules, 1964
20. Manner of settlement on acquisition of requisitioned land.
- After acquisition of any recquisioned land under Section 6, settlement of the allotted land shall be offered to those allottees who make full payment of their share of compensation under Rule 13 (i) and outstanding compensation if any, under Rule 13 (i) and (ii) and if accepted, annual leases in the first instance shall be issued to them and thenceforth the land shall be assessable to annual land revenue and local rate at the rates payable for similar class or classes of land in the neighbourhood.
