Section 3(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(1)The period within which the return shall be submitted by a person under Section 5 of of the Act shall be three months from the date these rules tame into force :Provided that the State Government may, for reasons to be stated in writing, by order extend the period for a further term not exceeding three months :Provided further that when the ceiling limit under Section 4 of the Act has been re-fixed by any amendment of the Act, the period within which the return shall be submitted by a person under Section 5 of the Act shall be three months from the date of enactment of such amending Act.
