Section 19(2) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(2)The Collector or the Officer authorised shall, if it is not removed within the specified period, sell it in public auction after due notice and after deducting the cost of auction, if any, pay the sale proceeds to the owner thereof, along with the compensation, if any, payable to him under Section 12. If there is no buyer then the Collector or the authorised Officer shall purchase it for one rupee and then demolish it.
