Section 50 in Assam (Temporarily Settled Areas) Tenancy Act 1971
50. Forfeiture of tenancy on sub-letting and transfer.
- If a tenant sub-lets or transfers the whole or any part of his holding otherwise than in accordance with the provisions of this Act, then the tenant's interest thereon shall be forfeited; and(a)if the transferee is an agriculturist, he shall be deemed to have become a tenant under the landlord under the same terms and conditions as the transfereror;(b)if the transferee is a non-agriculturist then such transfer shall be void and the Deputy Commissioner may, after such enquiry as may be prescribed, and after ejecting any persons in possession, place any landless agriculturist as a non-occupancy tenant of the landlord.
