Section 23 in Assam Land (Requisition and Acquisition) Rules, 1964
23. Execution of bond for settlement of requisioned land.
- The individuals or groups who are allotted land shall execute a bond in the terms of the conditions mentioned in the foregoing rules within thirty days from the date of the allotment. It shall be specifically mentioned in the bond that all money payable to Government shall be realisable as arrears of land revenue. Failure to execute such a bond within the stipulated time shall make the allotments liable to cancellation and the allottees to summary eviction.
