Section 7(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(1)On the basis of the information given in the return under Section 5 above which shall be duly verified through such agency as may be decided by the Government or the information obtained by the Collector under Section 6 above, the Collector shall prepare a draft statement showing, among other particulars, the total area of lands also held by such persons, the specific plots selected for retention with them, and also the lands in excess of the limit fixed under Section 4 remaining after such selection.
