Section 5 in Assam (Temporarily Settled Areas) Tenancy Act 1971
5. Acquisition of occupancy rights.
(1)A person who for a period of not less than 3 years has continuously held land as a tenant shall have a right of occupancy in that land.(2)The period of 3 years may be wholly or partly before or after the commencement of this Act.(3)A person shall be deemed, for the purposes of this section to have continuously held land under a landlord notwithstanding that the particular landlord under whom he held the land was different at different times, provided the land held by him was the same.(4)A person shall be deemed, for the purposes of this section, to have held as a tenant any land held as a tenant by a person whose heir he is.(5)If a tenant recovers possession of his holding under any law in force, any period during which he might have been out of possession, shall count towards the period specified in sub-section (1).
