Section 21(2) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(2)After giving the transferee an opportunity of being heard and taking such evidence as he deems necessary,the Collector or the Officer authorised shall, if he is satisfied that the transaction has been placed in contravention of Section 20, pass order for taking possession of so much of the land acquired under the transaction as is found to be in excess of the limit fixed under Section 4 after taking into account the total area of lands already by him as well as the land transferred by the transaction.
