Section 20(4) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(4)The Collector or the Officer authorised shall send one of the copies of the declaration received from the registering authority under the foregoing rule or a copy of any declaration made before him under proviso to sub-section (1) of Section 20 to the Settlement Officer or the Circle Sub-Deputy Collector within whose jurisdiction the land under transaction is situated, and if the Settlement Officer or the Circle Sub-Deputy Collector finds that the actual area of lands already held by the transferee is greater than the area shown in the declaration, then he shall report to the Collector or the authorised Officer after giving particulars of the lands actually held by the transferee.
