Section 17 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
17. Manner of disposal of land which is not settled under Section 16.
(1)The State Government or any officer empowered by it in this behalf shall be entitled to settle any land which has not been disposed of under Section 16 in the same manner as any other land which is at the disposal of the Government under Section 12 of the Assam Land and Revenue Regulations, 1886.(2)The State Government or the officer empowered in this behalf may, for the purpose of settling any land under sub-section (1) above, eject, if necessary, any person in unauthorised possession.
