Section 16(3) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(3)Where the excess land is acquired from a tenant as such and not from the owner thereof, the State Government shall be entitled to settle it, on such terms as it may fix, with the sub- tenant, if any, who is in occupation of such land, subject to the limit under Section 4, or if there be no sub-tenant so entitled, with any person coming within the purview of sub-section (1) of Section 17 below, with the same status as was held by the tenant from whom the land has been acquired.
