Section 27(3) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(3)If no information as required under sub-section (1) above is received by the landlord within 45 days of the service of notice, the landlord shall be entitled to select, in his discretion, the land for resumption under Section 23, and to terminate the tenancy thereof after giving the tenant not less than 60 days' notice in writing.
