Section 34 in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
34. Asami.
(1)With effect from the date this chapter comes into force every tenant of land belonging to any of the following classes shall, notwithstanding anything in any law, be called and be deemed to be an asami of the land :(a)grove land;(b)pasture land or land covered by water and used for purposes of growing any produce or land in the bed of a river and used or caused or occasional cultivation;(c)land declared by the State Government by notification in the Official Gazette to be part of tract or shifting or unstable cultivation or to be intended or set apart from taungya plantation; and(d)land held from zamindar or zamindars all of whom are persons of any one or more of the classes mentioned in clauses (a) to (g) of Section 157 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 as applicable to the Pargana.(2)Every person who is deemed to be an asami under sub-section (1) and every person who is admitted as an asami of vacant land or otherwise acquires the right of an asami under and in accordance with the provisions of this Act shall have all the rights and be subject to all the liabilities conferred or imposed upon an asami by or under this Act.
