Section 7(4) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(4)Notwithstanding anything contained in the next sub- section, with effect from the date on which the final statement is signed by the Collector under the preceding sub-section, all rights, title and interest of the person or persons whose lands are shown as excess in such statement shall stand transferred to and vest in the State Government free from all encumbrances created by such person or persons and no person shall then be entitled to question it in any Court.
