Section 6(c) in The Assam Consolidation of Holdings Act, 1960
(c)a statement showing-(i)the names of the owners whose lands are affected by the scheme;(ii)the plot No., area, soil classification (where available), land revenue and probable market value of the original as well as of the allotted plots;(iii)the amount of compensation, if any, which in the opinion of the Consolidation Officer, is payable to or by a person ;(iv)any other particulars considered necessary.
