Section 22 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
22. Refusal of mutation in case of transaction made in contravention of Section 20.
- Any person who prays for mutation of name in records-of-rights shall state in the mutation petition the total area and description of the lands already held by him or any member of his family as owner or tenant, and the Settlement Officer or the Circle Sub-Deputy Collector-(i)shall refuse to sanction mutation in the records-of- rights claimed by virtue of a transaction which has taken place in contravention of Section 20, and(ii)shall report immediately to the Collector or any authorised Officer, for taking action under Section 21, any transaction which, he has reason to believe , has taken place in contravention of the provisions of Section 20.
