Section 10(2) in Assam State Acquisition of Zamindaries Act, 1951
(2)The State Government shall, as soon as possible after the publication of notification under section 3, appoint one or more officers, to be hereinafter called Compensation officer, to prepare a compensation statement in the manner and form prescribed in the rules, and to perform such other duties as are prescribed by any provisions of this Act or by any rules made under the Act.
