Section 20(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(1)Notwithstanding anything to the contrary in any law, usage, contract or agreement, from and after the commencement of this Act, no person as owner, tenant or mortgagee in possession shall acquire or possess by transfer, exchange, lease, agreement or settlement any land which, with or without the lands already held by him shall in the aggregate exceed the limit fixed under Section 4 of this Act.Explanation. - Transfer does not include-(i)inheritance; and(ii)bequest or gift to an heir.
