Section 23(b) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(b)if the aggregate area of lands in actual occupation of a tenant exceeds 10 bighas, then the tenant shall not be ejected from a minimum area of 10 bighas as selected by him (tenant), until he has been provided with land of equivalent value in the locality, but the landlord shall be entitled to resume for personal cultivation any area in excess of these 10 bighas. In no case, however, taken together, along with any other land already held under personal cultivation by the landlord or any member of his family on the date of resumption, shall exceed an overall limit of 50 bighas ;
