Section 18 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
18. Tenant who does not agree to take settlement.
- A tenant who is in occupation of any land transferred to and vested in the State Government under sub-section (4) of Section 7 but who does not take settlement of such land in the manner described in Section 15 above, shall acquire no right, title and interest in such land and shall be liable to ejectment, without prejudice to any other action that may be taken under the relevant provisions of the Assam Land and Revenue Regulations, 1886 or any other law of the time being in force.
