Section 4(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(1)Notwithstanding anything to the contrary in any law, custom or agreement, no person shall be entitled to hold, as owner , tenant or mortgagee in possession , land which exceeds the limit of 50 bighas in the aggregate, and this limit of 50 bighas shall be applicable to the aggregate of lands held individually by the members of a family or jointly by some or all the members of such a family :Provided that where such person holds " orchard" land the aforementioned limit shall be increased by the actual area of orchard subject to a maximum of 4 bighas over the limit of 50 bighas mentioned above.
