Section 9 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
9. Information required to be furnished for determining compensation under Section 12.
- For the purpose of determining compensation under Section 12, the Collector or any other Officer authorised by the State Government shall, as soon as possible after the publication of the Notification under Section 8, call any person from whom excess land has been acquired to furnish the following information within 30 days from the receipt of his order or such further period as he may from time to time follow :(a)whether the acquired land is wholly or, if and partly follow then the area of the fallows portion of each plot;(b)if there was any building or structure or crop on the acquired land, whether this has been removed within the period fixed by the Collector or sold in public auction under the provisions of Rule 8 ;(c)whether any improvement was made on the acquired land ; and if so, the enhancement of the value of the land due to such improvement, probable duration of the effect of the improvement, and labour and capital spent on the improvement;(d)whether the person from whom the excess land has been acquired held it as the owner thereof, and if so whether there is any tenant or sub-tenant on the land ; in case there is any tenant or sub-tenant then the area occupied by each such tenant or sub-tenant and whether he has acquired occupancy right;(e)whether the person from whom land has been acquired held is a tenant; and if so, whether he has acquired occupancy right, and whether there is any sub-tenant on it and the area occupied by such-tenant;(f)the full rate of annual land revenue payable for the area acquired by the State Government. In case the land held is revenue free or at a concessional rate of revenue or is not assessed to land revenue under the Assam Land and Revenue Regulations, 1886 or the Assam Land Revenue Re-assessment Act, 1936, then this fact shall be distinctly stated, and the rate of annual land revenue per bigha of similar full revenue-paying land nearest to it shall be mentioned. The name of the village and the circle in which such land is situate shall also be stated;(g)any other information not inconsistent with the above as required by the Collector or the Officer authorised in this behalf.
