Section 22 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
22. Ceiling on future acquisition by inheritance.
(1)If, after the commencement of his Act, any person as owner or tenant or mortgagee in possession acquires by inheritance or by' bequest or gift from a person to whom he is an heir of any land which, with or without the land already held by him exceed in the aggregate of the limit fixed under Section 4 of this Act, then the shall within the prescribed period submit to the Collector a return in the manner of Section 5 giving the particulars of all lands and selecting the lands he desires to retain.(2)if he fails to submit the return and select his lands within the prescribed period mentioned in sub-section (1), then the Collector may obtain the information and select the lands in the manner laid down in Section 6.(3)The Collector shall then prepare a draft statement and make the same final in the manner laid down in Section 7 and thereupon all the provisions of this Act and apply mutatis mutandis.(4)The State Government shall in the manner laid down in Section 8 of this Act, acquire the excess land, and thereupon the provisions of Sections 11,12, 13, 14,15,16, 17, and 18 shall apply mutatis mutandis.
