Section 14 in The Assam Consolidation of Holdings Act, 1960
14. Taking of possession.
(1)On issue of the allotment order, an owner shall be entitled to take possession of the new holding allotted to him with effect from the date of enforcement of the scheme.(2)If there is any standing crop in the new holding on the date of enforcement then the person from whom possession has been transferred shall be given the option to tend, harvest and gather the said crop. In case of his refusal to exercise the option, the Consolidation Officer may order the owner of the new holding to tend, harvest and gather the crop and pay compensation as fixed by him to the person from whom possession has been transferred.
