Section 8(6) in Assam State Acquisition of Zamindaries Act, 1951
(6)The Deputy Commissioner may, with previous sanction of the State Government, refuse to recognise any new settlement, lease or transfer effected after the 1st day of January, 1946, in respect of any lands, or buildings used as office or cutcherry for collection of rent, comprised in any such estate or tenure as vests in the State under section 3, and may eject any person who may be possession of them and take possession of the same on any terms which to him appear just and reasonable if, after making necessary enquiry as deemed fit, and after giving reasonable opportunity of being heard, he is satisfied that such settlement, lease or transfer was effected with a view to defeating or evading any provisions of this Act, or obtaining higher compensation thereunder.
