Section 16(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(1)If there is any cultivating tenant in occupation of the land acquired from an owner then he shall be given settlement of such land within a prescribed period on the following conditions, namely-(a)that the area of land so settled, together with any other land held by him or any member of his family either as tenant or as owner shall not exceed in the aggregate the limit fixed under Section 4 of this Act ; and(b)that he shall pay to the State Government in one or more equal annual instalments not exceeding five, an amount fixed by it, but not exceeding the compensation payable by the State Government for acquisition thereof:Provided that any amount which he is entitled to receive as compensation under the provisions of this Act shall be adjusted against an equal amount which is liable to pay under Clause (b) above.
