Section 6(3) in Assam State Acquisition of Zamindaries Act, 1951
(3)If the proprietor or the tenure-holder fails to select the holdings under sub-section (2), the Settlement Officer or any other officer empowered on this behalf by the State Government, shall in his discretion, select the holdings which would in the aggregate make up an area of 400 bighas out of his private land, and shall offer him settlement, on refusal of which he shall set no settlement.
