Section 3(2) in Assam Adhiars Protection and Regulation Act, 1948
(2)It shall not be lawful for a landlord or any other person claiming superior interest to interfere with the adhiar's right to occupy and cultivate the land [***] [The words "or to let it out for cultivation to some other person" deleted by Assam Act XVI of 1952] except as provided in section 5.
