Section 8(5) in Assam State Acquisition of Zamindaries Act, 1951
(5)After the date of vesting until such time as the estates are finally settled as temporarily-settled estates under the provisions of the Assam Land and Revenue Regulation, 1886 (Regulation I of 1886), or the Assam Land Revenue Re-assessment Act, 1936 (Assam Act VIII of 1936),-(a)The land revenue realisable from the raiyat shall not exceed the rent which was payable by such raiyat to the proprietor or the tenure-holder as the case may be, immediately before the date of publication of notification under section 3, and.(b)In respect of any land newly brought under cultivation or newly occupied in any other manner, after the date of publication of the notification under section 3, or in respect of any lands which the proprietor or the tenure-holder is entitled to retain possession of under the provisions of section 6, the land revenue payable shall, as far as possible, be at the same rate as is application to similar lands with similar advantages in the neighbourhood.
