Section 17 in The Assam Consolidation of Holdings Act, 1960
17. Option of an allottee to get his new holding auctioned out.
(1)The owner will be entitled to accept compensation in lieu of the new plot allotted to him, but if he is unwilling to take possession of the new holding or to accept compensation, he may apply to the Consolidation Officer to put his new holding to auction and to pay him the sale proceeds after deducting the cost of sale.(2)The Consolidation Officer, after satisfying himself that allotment order in respect of the holding has been validly issued to such person, may, in his discretion, accede to the request for such auction sale under sub-section (1); if he does so, he may after the notice in the village, put the holding to sale subject to encumbrances, transferred to the new holding under Section 16 and pay him the proceeds thereof after deduction of the cost of sale. But nothing in this section shall entitle such person to continue in possession of his original holding after the date of enforcement of the scheme.(3)The auction-purchaser shall have the same rights, titles, interests and liabilities in the holding as the owner to whom it was allotted, and he shall be entitled to be put in possession of the holding in the manner laid down in Section 15.
