Section 16 in Assam State Acquisition of Zamindaries Act, 1951
16. Preliminary publication of the compensation statement.
(1)The Compensation Officer, after determination of the compensation payable in respect of the interests of the proprietors and tenure-holders under the provisions of section 13, shall prepare the compensation statement as provided for in sub-section (3) of section 10.(2)The Compensation Officer shall cause a draft of the compensation statement to be published in the manner prescribed calling for objections from any persons interested in it, to be submitted within a period prescribed.(3)A copy of such draft compensation statement shall be sent in the manner prescribed to the persons whose names appear in the compensation statement.(4)On receipt of any objections preferred within the prescribed period the Compensation Officer shall consider and dispose of them according to the rules prescribed by the State Government.
