Section 17 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
17. Manner of disposal of excess land, where it was acquired from a tenant.
(1)If the land was acquired from a tenant and there is a sub-tenant in occupation of it, then the same procedure as laid down in Rule 16 shall be followed mutatis mutandis.(2)If the land was acquired from a tenant but there is no sub-tenant in occupation of it, then the Collector or the Officer authorised shall entertain petitions from the classes of person mentioned in Section 17, verify the truth of the petitions through the Settlement Officer or the Circle Sub-Deputy Collector, select the person best entitled to settlement under the provisions of the Act, fix the amount of money payable by him to the State Government (which shall not exceed the amount of compensation paid by the Government to the tenant whom it was acquired), and number of instalments not exceeding five in which it shall be paid. And on payment of the full amount he shall pass an order of settlement with him. He shall forward a copy of his order to the Settlement Officer or the Circle Sub-Deputy Collector for necessary corrections of records-of-rights.(3)The Collector or the Officer authorised shall maintain a register mutatis mutandis is Form E.
