Section 16 in The Assam Consolidation of Holdings Act, 1960
16. Rights and encumbrances over new holding.
(a)With effect from the date of enforcement of the scheme, the right, title and interest in the original holding of an owner shall be extinguished and he shall have the same right, title and interest in the new holding allotted to him.(b)Charge, lease mortgage, right of Adhiar, right of tenant and other encumbrances, if any, in his old holding shall, as far as practicable, be transferred and attached to an area of new holding which shall, as far as possible, be of the same market value as the area from which it has been transferred.
