Section 4(5) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(5)No person who holds land in excess of the limit fixed under sub-section (4) shall, on or after the commencement of the Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1970 transfer or partition of any land until the land in excess of such limit is determined and possession taken over by the Collector under the Act:Provided that for special reasons to be recorded in writing, the Collector may permit transfer or partition of the land or any portion thereof.Explanation. - In this section the expression transfer shall have the same meaning as defined in Section 5 of the Transfer of Property Act (Central Act 4 of 1882) and 'partition, means any division of land by act of parties made inter vivos.
