Section 4 in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955
4. Service on owner or occupier affected by the order of acquisition.
- The Collector shall cause the order passed under Section 3 to be served in such manner as may be prescribed on the owner of the land and on the occupier in cases where the owner is not in occupation of the land and also a notice to the same effect stating that claims to compensation for all interests in the land may be made to him within such time as may be prescribed:Provided that when the person to be so served is not readily traceable or the ownership of the land is in dispute, the Collector shall cause the above order and notice to be published in such other manner as may be prescribed.
