Section 3(4) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(4)The person shall also state in the return-(a)the plot No. location and area (not exceeding the limit fixed under Section 4) of the land which he selects for retention with him ;(b)the plot No., location and area of the land which is in excess of the limit fixed under Section 4 ; and(c)the description of any building, structure or crop that may exist in any part of the excess land mentioned at (b) above and the plot No. and location of such land.
