Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Assam - Subsection Section 22(5) in The Assam Evacuee Property Act, 1951 (5)If the person to whom the lease is granted under sub- section (2) holds over after the expiry of the lease he shall be liable to eviction by order of a competent Court of law.
