Section 10 in Assam State Acquisition of Zamindaries Act, 1951
10. Compensation Statement.
(1)Every proprietor or tenure-holder, whose estate or tenure has vested in the State in consequence of a notification issued under section 3, shall be paid compensation according to the provisions of this Act.(2)The State Government shall, as soon as possible after the publication of notification under section 3, appoint one or more officers, to be hereinafter called Compensation officer, to prepare a compensation statement in the manner and form prescribed in the rules, and to perform such other duties as are prescribed by any provisions of this Act or by any rules made under the Act.(3)The compensation statement among other things, shall contain the (i) gross income and net income of each proprietor or tenure-holder, and (ii) the arrear of rents, royalties, cesses, fees, interest mentioned in sub-section (3) of section 4, and (iii) the amount of compensation to be paid under provisions of this Act to such proprietor or tenure-holder and any other persons whose interests are affected, and (iv) any other particulars as may be prescribed.(4)In preparing such compensation statement each estates or tenure shall, in the first instance, be taken as whole and then the shares of co-sharers or any other persons having interest in it may be shown under separate appropriate heads as prescribed in the rules.(5)When any settlement, lease or transfer of an estate of tenure affected after the first day of January, 1946, has been refused recognition under the provisions of section 8 of this Act, the Compensation Officer shall have the power to disregard such settlement, lease or transfer in preparing the compensation statement.
