Section 5B(6) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(6).- Where any person transfers or partitions any land in violation of Section 4 (5) and/or Section 4 (6) and the land remaining with him is less than the excess determined under the provisions of the Act, the deficiency shall be acquired from the possession to his transferees or their successors-in-interest in the following manner :(a)if there is only on transferee-land to the extent of the deficiency ;(b)if there are more than one transferee-land in the same proportion of the land transferred to each of these transferees so as to aggregate in the total to the deficiency; Provided that the transferee shall be given the option to indicate the plot or plots to be acquired under the provisions of this rule. i-
