Section 10(3) in Assam State Acquisition of Zamindaries Act, 1951
(3)The compensation statement among other things, shall contain the (i) gross income and net income of each proprietor or tenure-holder, and (ii) the arrear of rents, royalties, cesses, fees, interest mentioned in sub-section (3) of section 4, and (iii) the amount of compensation to be paid under provisions of this Act to such proprietor or tenure-holder and any other persons whose interests are affected, and (iv) any other particulars as may be prescribed.
