Section 1(3) in Assam Urban Areas Rent Control Act, 1955
(3)It shall come into force at once and shall remain in force for 10 years from the date of its enforcement.Provided that the expiration of this Act shall not render recoverable by a landlord any rent, interest or other sum which during the continuance thereof was irrecoverable or affect the right of the tenant to recover any sum which during the continuance thereof was under this Act recoverable by him.
