Section 4 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
4. Collection of information under Section 6.
(1)If the return under the preceding rule is not submitted within the period prescribed in that rule then the Collector shall obtain the information prescribed in sub-rules (2), (3) and (5) of the preceding rule through the agency of the Settlement Officer and his staff where a settlement operation is in progress and through the Circle Sub-Deputy Collector and his staff where no such settlement operation is in progress, or through any such Government agency that the State Government may, by order, direct.(2)The Settlement Officer or the Circle Sub-Deputy Collector, as the case may be, shall also furnish the Collector with the following information, namely :(a)the plot No., location and area (not exceeding the limit fixed under Section 4) of the land which he recommends for retention with the person ;(b)the plot No., location and area of the excess land which he recommends for acquisition by the State Government; and(c)the description of the building, structure or crop that may exist in any part of the excess land mentioned at (b) above and the plot No. and location of such land.The Collector may further proceed to get the person who fails to submit the return furnished under sub-section (2) of Section 4.
