Section 7(2) in The Assam Alienation of Land (Regulation) Act, 1980
(2)If any person refuses or fails to comply with the provisions of sub-section (1), the Collector shall-(a)if he is a Magistrate, enforce the delivery to the State Government of the possession of the land or part of the land in respect of which such refusal has been made or failure has been committed; or(b)if he is not a Magistrate, apply to a Magistrate and such Magistrate shall enforce the delivery to the State Government of the possession of such land or part of land.
