Section 1(2) in The Assam Urban Areas Rent Control Act, 1972
(2)(a)It extends to all urban areas in Assam.(b)The State Government may, by notification in the Official Gazette, extend it also to all such areas as are declared town lands under rule 64(a) of the Settlement Rules under the Assam Land and Revenue Regulations, 1886 (Regulation I of 1886) or the Assam Land Revenue Re-assessment Act, 1936 (Assam Act VIII of 1936).(c)Nothing in this Act shall apply-(i)to any premises belonging to Central Government; or(ii)to any tenancy or other relationship created by a grant from Central Government in respect of the premises taken on lease, or requisitioned by Central Government :Provided that where any premises belonging to Central Government have been or are lawfully let by any person by virtue of an agreement with that Government or otherwise, then, notwithstanding any judgement, decree or order of any Court or other authority the provisions of this Act shall apply to such tenancy.
