Section 3 in Assam State Acquisition of Zamindaries Act, 1951
3. Notification declaring the vesting of estate or tenure in the State.
(1)The State Government may, from time to time, by notification declare that the estate or tenure of a proprietor or tenure-holder specified in the notification shall stand transferred to and vest in the State free from all encumbrances.(2)A copy of the aforesaid notification shall be served in the manner prescribed on the proprietor or tenure-holder whose interest is affected by such notification.(3)The notification referred to in sub-section (1) shall also be published in at least two issues of two newspapers having circulation in the State of Assam in at least two issues of two newspapers having circulation in the State of Assam.(4)The publication of such notification in the manner provided in sub-sections (2) and (3) shall be conclusive evidence of the notice of declaration to the proprietors and tenure-holders whose interests are affected by such notification.
