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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Assam - Subsection

Section 5A(1) in The Assam Fixation of Ceiling on Land Holdings Rules, 1957

(1)In respect of a person holding land for special cultivation of tea, if the verification under Rule 5 reveals that no land has been utilised for-
(a)factory buildings ;
(b)staff buildings and labour lines ;
(c)hospitals and dispensaries ;
then the Collector may allow more land to the held for these ancillary purposes but not exceeding the following limits :
(a) factory buildings................ 2 hectares.
(b) staff building and labour lines................ 4 hectares
(c) hospitals and dispensaries................ 2 hectares:
Provided that the Collector may impose a condition that where such lands allowed under these rules are not utilised for purposes for which they have been allowed within a period of three years such lands shall be deemed to be not needed for the purposes for which they have been allowed and liable for acquisition under the Ceiling Act.