Section 13 in Assam Land (Requisition and Acquisition) Rules, 1964
13. Manner of payment of compensation.
- The individuals or groups who are allotted land shall be jointly and severally liable to pay local rate and also compensation as assessed by Government (i) for use and occupation of the land during the period of requisition, (ii) for any damage wilfully caused to such land during the period under their occupation, and (iii) for acquisition of such land if acquired at any time later.
