Section 7(b) in The Assam Evacuee Property Act, 1951
(b)an evacuee property which, at the time of his leaving Assam, was held by the evacuee as-(i)a tenant-at-will or thika-tenant or monthly tenant in an urban area; or(ii)an adhiar in an area other than an urban area if on the date of receipt by the Deputy Commissioner, of an applicant under sub-section (1) of Section 6, such property is-
