Section 6(2) in Assam Acquisition of Land for Flood Control and Prevention of Erosion Act, 1955
(2)for building or structure, if any, a sum equivalent to the proceeds of the materials of the same plus 15 per cent thereof.Provided that if in lieu of this compensation the owner chooses to take away the buildings or structures as the case may be] the Collector shall allow him to do so within such time as specified by him and the cost of the shifting of the [buildings or structures as the case may be] as may be approved by the Collector in the manner prescribed shall be borne by the Government, which cost however, shall not exceed 20 per cent, of the value of the [buildings of structures as the case may be] as determined by the Collector.
