Section 16(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(2)On payment of full amount under sub-section (1) above the land shall be settled with him with status of a land holder as defined in the Assam Land and Revenue Regulations, 1886, or an occupancy tenant as defined in the Goalpara Tenancy Act, 1929 or the Sylhet Tenancy Act, 1936, as the case may be, on the same rate of revenue or rent for such classes of land in the neighbourhood.
