Section 11 in Assam Land Revenue Re-Assessment Act, 1936
11. Limitation of demand.
(1)The total revenue assessed on an assessment group shall not exceed 10 per cent of the gross produce of the group as determined by the Settlement Officer.(2)Limitation of enhancement. - The incidence of the revenue, that is to say, the total revenue assessed divided by the total settled area on which it is assessed, shall not exceed the incidence of the revenue immediately before the settlement by more than [30 Per cent] [Vide Assam Act XIV of 1957 of the Settlement-holder or of any person holding] in the case of the entire area or class of estates notified for settlement or by more than [50 per cent] [Vide Assam Act XIV of 1957 of the Settlement-holder or of any person holding] in the case of any village, which was an established village at the last settlement.[Provided that for the purpose of applying this sub-section, any land which in the opinion of the State Government had, immediately before the settlement been held on concessional terms or settled or used for special cultivation or any villages which were immature at the time of the last settlement, shall be left out of account, and the limitations mentioned in sub-section (2) shall not apply to such lands] [Vide Assam Act XIV of 1957 of the Settlement-holder or of any person holding].
