Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Assam - Subsection Section 2(5) in Assam Adhiars Protection and Regulation Act, 1948 (5)"Land-lord" means the person directly under whom the adhiar holds the land on condition of delivering a share or quantity of the produce thereof;
