Section 7(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(2)The draft statement shall be published in the offices of the Deputy Commissioner, the Sub-divisional Officer, the Circle Deputy Collector and the Mouzadar, and a copy thereof shall be served on the person or persons concerned in the manner prescribed. Any objection received within 15 days of the service shall be duly considered by the Collector and after giving the objector an opportunity for hearing, order shall be passed on these objections.The person making any such objection shall ascertain the date on which the objection will be considered and if on the day fixed or on any other date to which the consideration may be postponed, the objector is absent, the Collector shall consider the objections in the absence of the objector and pass such orders as he may think necessary making the statement final.
