Section 65 in Assam (Temporarily Settled Areas) Tenancy Act 1971
65. Merger.
- When the landlord of any tenant's holding is a proprietor, land-holder or settlement holder and the entire interests of the landlord and the tenant in the holding become united in the same person fry transfer, succession or otherwise, such person shall have no right to hold the land as a tenant but shall hold it as a proprietor, land-holder or settlement holder, as the case may be; but nothing in this section shall prejudicially affect the rights of any third person.
