Section 17(2) in The Assam Consolidation of Holdings Act, 1960
(2)The Consolidation Officer, after satisfying himself that allotment order in respect of the holding has been validly issued to such person, may, in his discretion, accede to the request for such auction sale under sub-section (1); if he does so, he may after the notice in the village, put the holding to sale subject to encumbrances, transferred to the new holding under Section 16 and pay him the proceeds thereof after deduction of the cost of sale. But nothing in this section shall entitle such person to continue in possession of his original holding after the date of enforcement of the scheme.
