Section 10 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
10. Verification of the information furnished under Rule 9 and the taking of evidence for determination of compensation.
(1)The Collector or the Officer authorised may verify the above information through the Settlement Officer or the Circle Sub-Deputy Collector.(2)He shall give the person whose land has been acquired a reasonable opportunity of being heard before determining the compensation .(3)He may call for such evidence as deemed necessary and may also visit the land and make local enquiries on the spot.
