Section 11A(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(1)when it appears from a return submitted by a person under Section 5 or Section 22 of this Act that there is any land in excess of the ceiling limit, the Collector may by an order in writing take possession of such excess lands. In doing so the Collector shall take possession of that land which has not been selected to be retained and in case when no such selection has been indicated in the return the Collector shall himself select the lands to be taken possession of ;
