Section 22(ii) in Assam (Temporarily Settled Areas) Tenancy Act 1971
(ii)the rights, titles and interests of any or all landlords in respect of holding held by occupancy tenants or non-occupancy tenants but cultivated by an under-tenant as defined in the Assam (Temporarily Settled Districts) Tenancy Act, 1935, from a date of prior to commencement of this Act and the intermediary rights of the occupancy tenants or non-occupancy tenants, as the case may be, shall stand transferred to and vest in the respective under-tenants free from all encumbrances created by the occupancy tenants or non-occupancy tenants or the landlords.
