Section 6 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
6. Collection of information through other agency.
- If any person holding lands in excess of limit fixed under Section 4 above fails to submit the return and intimate his selection within the prescribed period as required under Section 5 above, then the Collector may obtain the information required to be shown in the return through such agency as may be prescribed and select the plot or plots of lands which such person is entitled to retain under the provisions of this Act as also the plot or plots which are in excess.
