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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(3)(b) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(b)Where there is any building or structure or crop on the land, the owner thereof shall be given the option of removing it within the prescribed period and if the fails to do so within the said period, it shall be sold in public auction, and the sale proceeds, after deduction of the cost of auction, if any, shall be paid to him.