Section 9(1) in Assam State Acquisition of Zamindaries Act, 1951
(1)As soon as possible after the date of notification referred to in section 3, the State Government shall appoint a Settlement Officer with the requisite staff for the purpose of effecting a settlement with a view to converting the estates or tenures vested in the State into temporarily-settled estates in accordance with the provisions of the Assam Land and Revenue Regulation, 1886 (Regulation I of 1886), and the Assam Land Revenue Re-assessment Act, 1936 (Assam Act VIII of 1936).
