Section 6 in The Assam Consolidation of Holdings Act, 1960
6. Particulars to be included in a scheme.
- The Consolidation Officer shall include in the scheme the following particulars, namely :(a)a map of the area delineating the villages as it existed before the scheme;(b)another map of the area delineating the villages and showing each of proposed consolidated plots therein, including the setting apart of land for the purposes referred to in Clause (aa) of Section 5, as it is likely to emerge after enforcement of the scheme ;(c)a statement showing-(i)the names of the owners whose lands are affected by the scheme;(ii)the plot No., area, soil classification (where available), land revenue and probable market value of the original as well as of the allotted plots;(iii)the amount of compensation, if any, which in the opinion of the Consolidation Officer, is payable to or by a person ;(iv)any other particulars considered necessary.
