Section 14(1) in Assam State Acquisition of Zamindaries Act, 1951
(1)The State Government shall appoint a Claims Officer, not below the rank of a Sub-Judge, to dispose of the claims of creditors, whose debts are secured by mortgage of, or charge on, any estate or tenure or part thereof vested in the State under section 3, and to discharge any other duties which are provided for in any provisions of this Act or the rules made thereunder.
