Section 21(3) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
(3)The Collector or the Officer authorised shall, if it is necessary for the purpose of taking possession under the preceding sub-rule, eject the transferee, his assignee or any other person who may be in occupation of the land on his behalf or through him. The ejection shall be preceded by 30 days' clear notice and carried out by selling any building, structure, fence or crop that may exist on the land. The sale proceeds, after deduction of the cost of sale, shall be paid to the transferee or his assignee. If there is no buyer after due notice, the building, structure, fence or crop shall be purchased for one rupee by the Collector or the authorised Officer on behalf of the State Government and then demolished.
