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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Assam - Subsection

Section 5(1)(d) in Assam Adhiars Protection and Regulation Act, 1948

(d)if the landlord does not cultivate the land within one year or sublets it to others within two years from the date he gets possession of the land by virtue of this clause, the evicted adhiar shall be restored to possession in the manner prescribed]