Section 18 in The Assam Consolidation of Holdings Act, 1960
18. Compensation for the difference in market value of the new and original holding, and realisation of cost of consolidation.
(1)If the market value of a new holding allotted to an owner is less than that of his original holding or holdings then compensation for the deficiency in the market value of the new holding shall be paid to him, subject to adjustment of encumbrances, if any, by the State Government in one or more instalments as prescribed.(2)If the market value of the new holding is greater than that of the original holding, then compensation for the excess market value of the new holding shall be realised from the owner, by the State Government in one or more instalments as prescribed.(3)Any arrears of compensation payable by an owner shall be realisable as arrear of land revenue.(4)The State Government shall have the right to assess and realise not exceeding 50 per cent of the cost of consolidation from the date of publication of draft scheme under Section 8 till the delivery of possession to the allottees from the owners of lands benefited by the consolidation scheme in the manner prescribed. The assessment shall be on a bigha rate basis.
