Section 12 in Assam (Temporarily Settled Areas) Tenancy Act 1971
12. Obligation to pay fair rent.
- Any occupancy tenant shall pay rent for his holding at fair and equitable rate, subject to the maximum rate of rent laid down under the provisions of Section 28 of this Act :Provided that if the tenant has been holding his land for a continuous period of not less than 10 years' (i) at a rate of rent never exceeding the revenue rate; or (ii) at less than the revenue-rate in addition to service to be rendered by him then the rent at the revenue-rate shall be deemed to be the fair and equitable rent.
