Section 6 in Assam Land (Requisition and Acquisition) Act, 1964
6. Acquisition of land.
(1)Where any land has been requisitioned under Section 3, the State Government may use or deal with it in such manner as may appear to it to be expedient and may acquire such land by publishing in the official Gazette, a notice to the effect that the State Government has decided to acquire such land in pursuance of this section.(2)Where a notice as aforesaid is published in the official Gazette, the requisitioned land and premises shall, on and from the beginning of the day on which the notice is so published, vest absolutely in the State Government free from all encumbrances and the period of requisition of such land shall end -(3)Subject to the provisions of this Act on such vesting, the provisions of the Land Acquisition Act, 1894 (Act 1 of 1894) with the rules framed thereunder shall, so far as may be apply to such land-
