Section 4(2) in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
(2)Every person holding any land as a tenant of another person in the area shall continue to hold the same with the status of a tenant as per provisions of the Assam (Temporarily Settled Areas) Tenancy Act, 1971, (Assam Act, XXIII of 1971.) :Provided that the rent payable by such tenant shall not exceed the maximum fixed under the Assam ( Temporarily Settled Areas) Tenancy Act, 1971 ;Provided further that nothing in this section shall be deemed to affect any right already acquired by such tenant to his disadvantage.Explanation. - (1) Any ex-proprietor or ex-tenure holder holding any land or holding any homestead land in the Area free from payment of land revenue under sub-section (4) of section 6 of the Assam State Acquisition of Zamindaris Act, 1951, (Assam Act, XVIII of 1951). is also liable to pay land revenue as may be assesed as per provisions under the Regulation.
