Section 5 in The Assam Fixation of Ceiling on Land Holdings Rules, 1957
5. Verification under Section 7 (1) of the information given in the returns.
- Where a return is duly submitted under Rule 3, the information contained therein may be verified through the agency of the Settlement Officer and his staff where a settlement operation is in progress, and through the Circle Sub-Deputy Collector and his staff where no such settlement operation is in progress, or through any such Government agency that the State Government may, by order, direct.
