Section 4A in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
4A. [ [Inserted vide Amendment Act., 1990 ( Assam Act. No. X of 1990).]
Notwithstanding anything contained in Law for the time being in-force or in any agreement or contract expressed or implied the State Government shall be entitled to realise or recover as arrear of land revenue, all arrears of rent, royalties, cesses, fees and any other dues or amount which are payable to Government by any person for holding the land directly under the Government under any of the provisions of the Assam Acquisition of Zamindaris Act, 1951.]
