Section 19(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(1)If, from the final statement prepared under Section 7, it appears that any person, either holds any land under an annual lease granted by the State Government, which, with or without the lands already held by him, exceeds in the aggregate of the limit fixed under Section 4 of this Act, then notwithstanding anything to Pie contrary in any law or agreement, the Collector shall, after issue of three months' notice ending the 31st day of March following, take over the excess land under annual lease and may eject any person who may be in possession of such land, and may thereupon dispose of it in the manner of Section 17.
