- Every person belonging to any of the following classes shall be an Asami and shall have all the rights and be subject to all the liabilities conferred or imposed upon an Asami by or under this Act, namely:(a)every person who, in the agricultural year immediately before the commencement of this Act, occupied or held land(i)as a non- occupancy tenant of proprietor grove;(ii)as a sub-tenant of tenant s grove;(iii)as a non-occupancy tenant of pasture land, or of land covered by water and used for the purpose of growing singharas and other produce or land in the bed of a river and used for casual or occasional cultivation;(b)every person who, in accordance with the provisions of [section 36, or section 64A] [Substituted by Act 38 of 1965, section 2 for "Section 36" ], becomes a lessee of land comprised in the tenure of a Bhumidhar referred to in that section;(c)every person who is admitted as a lessee of land referred to in sub-clause (iii) of clause (a) by the Gaon Sabha or a person authorised to do so under the provisions of this Act;(d)every person who is a tenant of Sir or a sub-tenant of an occupancy tenant under section 5 of the Punjab Tenancy Act, 1887, or of a Pattadar Dawami or Istamrari, with right of transfer by sale, who belongs to any of the categories of persons referred to in sub section (2) of section 10, and every person who is a sub-tenant of tenants referred to in clauses (a) , (b) and (c) of sub-section (1) of section 12 to whom the provision of sub-section (2) of section 10 applies; and(e)every person who acquires the rights of an Asami under any other provisions of this Act.B. Acquisition of certain rights of proprietors
