Section 4(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(2)Notwithstanding anything to the contrary in any law, custom or agreement no person shall be entitled to hold as owner, tenant, or mortgagee in possession lands for special cultivation of tea in excess of such land as has been used for special cultivation of tea and purposes ancillary thereto on the day on which the Assam Fixation of Ceiling on Land Holdings (Amendment) Act, 1970 came into force :Provided that the State Government may allow more lands to be held for ancillary purposes and for increase in area under special cultivation of tea in accordance with the rules as may be prescribed.Explanation. - "Purposes ancillary to special cultivation" shall mean the following:(i)land used for factory buildings ;(ii)land used for staff building including labour line ;(iii)land used for roads, bridges and drains within the tea estate ;(iv)land used for nurseries including shade trees ;(v)land used for hospitals, dispensaries, creches, recreation centres and playgrounds ;(vi)land used for religious institution, burial or cremation grounds ;(vii)land used for any other building built by management as a statutory requirement under any law for the time being in force ;(viii)land used for seed bari;(ix)lands used as may be needed for rotational plantation to maintain the planted areas as on the commencement of this Act but not exceeding 7-½ per cent of the planted area ;(x)lands lying within the boundaries of the actual planted areas excluding tenanted khet lands ;(xi)land used bamboos baris but not exceeding 50 bighas.
