Section 11(5) in Assam Land (Requisition and Acquisition) Act, 1964
(5)Notwithstanding the provisions of sub-section (2) of Section 12, in the case of land included in any grant or settlement made for special cultivation or other purposes which is lying fallow or uncultivated and which is requisitioned for the purpose of cultivation, the annual compensation payable under clause (a) of sub-section (4) shall in no case be more than double the annual land revenue which, on the date of order of requisition, is or would have been payable it such land is or had been assessable to revenue at full rates.
