Section 19(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(1)The Collector or any Officer authorised in this behalf shall issue notice under sub-section (3) of Section 19 calling upon the owner of any building, structure or crop that may exist on such land to remove it within 90 days.of the service of such notice and stating therein that if it is not removed within the said period of 90 days, then such building, structure or crop, shall be sold in public auction.
