Section 24 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
24. Cases of inheritance, etc., coming within the purview of Section 22 (1) to be reported.
- The Settlement Officer or the Circle Sub-Deputy Collector shall report to the Collector or the Officer authorised any case of inheritance, bequest or gift to an heir according to his information with the purview of sub-section (1) of Section 22 for taking necessary action under the provisions of that section.
