Section 2A in Assam Adhiars Protection and Regulation Act, 1948
2A. [ Establishment and constitution of Adhi Conciliation Board. [Inserted by Assam Adhiars Protection and Regulation (Amendment) Act, 1955 (Assam Act XIII of 1955)]
(1)The State Government may, by notification in the official Gazette, establish for any local area specified in the notification and Adhi Conciliation Board, hereinafter called the Board consisting of one member from landlords and one member from adhiars from the area concerned with the Revenue Officer as Chairman, constituted in the manner prescribed.Provided that till such Board is constituted, the function of the Board shall be performed by the Revenue Officer having jurisdiction in the area concerned.(2)An order of the Board shall be executed by the Revenue Officer in the manner prescribed and the procedure to be followed by the Board shall also be prescribed:Provided that an order for eviction and restoration of possession shall be executed in the manner prescribed in the Code of Civil Procedure, 1908 (Act V of 1908) subject to such modification as may be prescribed]
