Section 3 in Assam Adhiars Protection and Regulation Act, 1948
3. Adhiar to continue to cultivate adhi land.
(1)Notwithstanding anything to the contrary contained in any law for the time being in farce or any contract or agreement, express or implied, any person who during the preceding agricultural year cultivates any land as adhiar shall have a right to remain in occupation and cultivate the land for subsequent years until he either voluntarily relinquishes the land or is ordered by a Inserted by [Adhi Conciliation Board] [Substituted by Assam Act XIII of 1955 for "Revenue Officer".] under section 5 to cease to cultivate and vacate the land or is evicted therefrom in execution of a valid order of the [Adhi Conciliation Board] [Substituted by Assam Act XIII of 1955 for "Revenue Officer".](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.
