Section 14 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
14. Procedure for determined of claims of creditors.
(1)A creditor whose debt is secured by mortgage or charge on the acquired land shall, within 60 days from the date of the Notification under Section 8, submit a claim petition to the Collector or the Officer authorised.(2)On receipt of the claim petition of the creditor the Collector or the Officer authorised shall issue a notice to the person who is entitled to receive the compensation to file objection, if any, within 30 days of the service of the notice or such further time as he may allow.(3)The Collector or the Officer authorised shall give reasonable, opportunity to both the parties for producing evidence and being heard and shall then dispose of the claim.(4)Except as expressly provided in these rules, the procedure laid down in the Code of Civil Procedure, 1908, for hearing and disposal of suits shall, as far as practicable, be followed in hearing and disposal of claims under this rule.(5)In disposal of any claim under this rule finally the Collector or the Officer authorised shall give effect to the order, if any, of the appellate authority in any appeal preferred under Section 31 against his order passed under Section 15.(6)Where the amount of total claim exceeds the compensation of money and there are more than one creditors, the Collector or the Officer autorised in this behalf shall determined the order of priority of the claims proved and the proportions in which they be paid.
