Section 8(2) in Assam State Acquisition of Zamindaries Act, 1951
(2)The Deputy Commissioner may eject a mortgagee, a lessee or any other persons who may be in possession of the whole part of any such estate or tenure or any buildings vested in the State, and may take whatever steps that may be necessary for ejecting such person or preventing any breach of the peace : provided that the ejectment shall be preceded by notice served in the manner prescribed.
