Section 24(2) in Assam Land (Requisition and Acquisition) Rules, 1964
(2)In case where the State Government or the person authorised by the State Government execute the repairs, the cost shall be realised from the owner in monthly instalments and ordinarily at a rate not exceeding 50 percent of the monthly requisition compensation payable to him and the number of instalments fixed accordingly provided that where the cost of repairs exceed three times the monthly requisition compensation the instalment may be equal to 75 percent the requisition compensation monthly payable.Form 'A'Notice and Order[(See rule 3 and second proviso to Section 3(1)]Whereas the land described in the schedule hereto annexed is necessary to be requisitioned and it is proposed that the said land should be requisitioned for providing land to landless or displaced persons.Now, therefore, in exercise of the powers conferred by second proviso to Section 3(1) of the said Act, I, hereby call upon you being the person interested in the said land to make representation in writing within fifteen days of the date of service of this notice why the said land should not be requisitioned.
