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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(1) in The Assam Fixation of Ceiling on Land Holdings Act, 1956

(1)If a landlord, who has ejected a tenant from any land on the ground of his requiring such land for his personal cultivation, fails to cultivate the land personally within two years, from the date of his taking over possession, then the ejected tenant shall be entitled to restoration of possession in the manner prescribed.