Section 8 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
8. Period within which any building, crop, etc., shall be removed under Section 12 (b) from the acquired land.
(1)The Collector or any other officer authorised by the State Government shall, as soon as possible after the publication of the Notification under Section 8, serve a notice under sub-section (b) of Section 12 calling upon the owner of any building, structure or crop that may exist on the acquired land to remove it within 90 days of the service of the notice, and stating therein that if it is not removed within the specified period of 90 days, then such building, structure, or crop shall be sold in public auction.(2)The Collector or the officer authorised shall, if it is not removed within the period of 90 days, sell it in public auction after the due notice, and after deducting the cost of auction, if any, pay the sale proceeds thereof the person owning it along with compensation, if any, payable to him under sub-section (a) or (0 of Section 12.If there is no buyer, then the Collector or the authorised officer shall purchase it for one rupee and then demolish it.
