Section 6(2) in Assam State Acquisition of Zamindaries Act, 1951
(2)When the area of private land mentioned in (iii) above exceeds the maximum of 400 bighas, the proprietor or the tenure-holder shall be given the option of selecting the holdings which would in the aggregate make up an area of 400 bighas :Provided that no holding so selected shall be less than a compact area of 20 bighas.
