Section 4 in Assam Adhiars Protection and Regulation Act, 1948
4. [ Power to put adhiar in possession of the land if illegally ousted and to award compensation. [Substituted by Assam Act XVI of 1952.]
- If any person cultivating any land as an adhiar during the preceding agricultural year is prevented by a landlord or any person claiming superior interest from cultivating such land in the subsequent year, the [Adhi Conciliation Board may order such person to be put] in possession of the land and may also award compensation realisable from the landlord or the person claiming superior interest, as the case may be, not exceeding Rs.200 in any individual case in the manner prescribed]
