Section 4 in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
4. Conferment of land holder's status to persons holding land under Government.
(1)Any person, on the commencement of this Act, holding any land directly under Govenment in the area under any of the provisions of the Assam State Acquisition of Zamindaris Act, 1951, (Assam Act-XVIII of 1951.) shall continue to hold the same under the Regulation with the status of a land-holder subject to payment of such land revenue as may be assessed as per provision under the Regulation.[Provided that till the assenment of land revenue s made the person holding land under Government ment shall continue to pay the amount which he earlier paid as rent or the amount which he was liable to pay before the commencement of this Act.] [Substituted vide Amendment Act, 1990 (Assam Act, No. X of 1990).](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.(2)Any occupancy or non-occupancy tenant of the ex-proprietor or ex-tenure holder holding land in the areas after the acquisition under the Assam State Acquisition of Zamindaris Act, 1951 (Assam Act, XVIII of 1951). shall acquire the status of a land holder under the Regulation.(3)Any person holding land under another person in the area shall be deemed to be a tenant under the provisions of the Assam (Temporarily Settled Areas) Tenancy Act, 1971.(4)Any person holding non-agricultural land under another person in the areas shall be deemed to be a tenant under the Assam Non-Agricultural Urban Areas Tenancy Act, 1955.
