Section 7(6) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(6)Without prejudice to any action under other provision of this Act, the State Government may, on its own motion or on application, if filed within a period of 1 (one) year from the date of publication of the final statement under sub-section (4) or from the date on which the Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1993 shall come into force whichever is later, call for any record relating to any final statement and may pass such order or orders as it deems fit after giving the person or persons concerned an opportunity of being heard.An order passed under this section, the basis of draft statement prepared under Section 6 of the Act. whereby an area covered by deep forests and soil plantation was acquired as excess land, this order was quashed in Barduar Tea & Timber Co. v. S.D.O. Gauhati. IA1R 1973 Gauhati. 1311. on the ground that the object of the Act will be not be achieved in case the land is covered by deep forests and soil plantation.
