Section 25(2) in The Assam Fixation of Ceiling on Land Holdings Act, 1956
(2)Notwithstanding anything to the contrary in any law or agreement, any tenant who has been ejected within two years, next before the 12th day of November, 1955 on the ground of the landlords' requiring the land for his personal cultivation, but who would not have been liable to be so ejected, has the provisions of the sub-section (1) above been in force at the time, shall be entitled to restoration of possession as if the provisions aforementioned were then in force.
