Section 4(4) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(4)No benami transfer made after the twelfth day of November, 1955, shall be taken into account in determining the limit up to which the transferor shall be entitled to hold lands under sub-section (1) above, and in such case the limit and the excess land of the transferor shall be determined as if the transfer has not taken place.
