Section 11(v) in Assam State Acquisition of Zamindaries Act, 1951
(v)The rent of land purchased by a proprietor or tenure-holder in execution of decrees for arrears of rent (such lands not being in possession of such proprietor or tenure-holder as "private land" or settled with any raiyat) at the rate payable before such sale, calculated on the basis of average annual rent of 15 agricultural years preceding the date of vesting :
