Section 6A in Assam Adhiars Protection and Regulation Act, 1948
6A. [ Settlement of disputes. [Inserted by Assam Act XIII of 1955.]
- If any dispute arises between a landlord and an adhiar (a) as to whether a particular crop is a major crop or not, or (b) as to what share of such crop or its market value is payable by an a Hajar, or (c) as to any other matter under this Act, it shall be decided by the Board on application of either party]
