Section 4(1) in Assam State Acquisition of Zamindaries Act, 1951
(1)Notwithstanding anything contained in any law for the time being in force or in any agreement or contract express or implied, on the publication of the notification referred to in sub-section (1) of section 3, all rights and interests of the proprietor or the tenure-holder named in the said notification in the estate or the tenure, including his interests (i) in land with its sub-soil and mines and minerals, (ii) in forests and fisheries, (iii) in hats, bazars and ferries together with the right to realise tolls from them, (iv) in any building or part of a building used primarily as office or cutcherry for collection of rent, and (v) his rights to realise rent, royalty, cess, fees and tolls in respect of any such interests shall, save as otherwise expressly provided in this Act, cease and shall vest absolutely in the State free from all encumbrances in accordance with the provisions of this Act with effect from the first day of the agricultural year next following the date of the publication of such notification :Provided that no building mentioned in item (iv) of this sub-section, which forms part of any homestead of a proprietor or tenure-holder shall be deemed to vest in the State.
