Section 8(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 period of 90 days, sell it in public auction after the due notice, and after deducting the cost of auction, if any, pay the sale proceeds thereof the person owning it along with compensation, if any, payable to him under sub-section (a) or (0 of Section 12.If there is no buyer, then the Collector or the authorised officer shall purchase it for one rupee and then demolish it.
