Section 19(3) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(3)Where there is any building or structure or crop on the land, the owner thereof shall be given the option of removing it within the prescribed period, and if he does not do so, then the building, structure, or crop, as the case may be, shall be sold in public auction, and the sale proceeds, after deduction of the cost of auction, if any, shall be paid to him.
