Section 2 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
2. Exceptions.
- The provisions of this Act shall not apply to-(1)lands held by the State Government or by the Union Government or by any Local Authority, or by any Agricultural Farming Corporation constituted under the Assam Agricultural Farming Corporation Act, 1973 ;(2-a) lands held and utilised for special cultivation of tea and purposes ancillary thereto;(2-b) lands held by a mill, factory, workshop, as the case may be, for the purposes of the expansion of the mill, factory or workshop, or for ancillary purposes of the mill, factory, workshop, such as setting up of schools dispensaries and roads but not for any other purposes;(2-c) lands held by a Co-operative Farming Society for cultivation of sugarcane, only for the purpose of feeding a Co-operative Sugar factory :Provided that , if at any time, such lands cease to be utilised for the purposes mentioned in the aforesaid sub-clauses, the provisions of this Act shall apply ;(3)land vesting in Gram Sab ha under the Assam Gramdan Act, 1961.
