Section 27(4) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(4)Notwithstanding to the contrary in any law or contract, no tenant of the land which has not been selected and demarcated for resumption for personal cultivation by the landlord under sub-sections above and no tenant of the land which has been selected for resumption by the landlord but the proceeding for ejection wherefrom has not been instituted within the period mentioned in Section 24 of this Act, shall be ejected except on the grounds mentioned below and after giving at least 30 days' notice in writing-(a)that he has done any act which is destructive or permanently injurious to the land failed to repair the damage within 90 days of service of notice given by the landlord ; or(b)that he has failed to pay the rent lawfully due to the landlord within 90 days of its becoming due ; or(c)that he has kept the land fallow for two consecutive years without any reasonable ground.
