Section 4(1) in Assam Land Holding (Adoption of Relationship Under the Assam Land and Revenue Regulation, 1886 in the Acquired Permanently Settled Estates) Act, 1974
(1)Any person, on the commencement of this Act, holding any land directly under Govenment in the area under any of the provisions of the Assam State Acquisition of Zamindaris Act, 1951, (Assam Act-XVIII of 1951.) shall continue to hold the same under the Regulation with the status of a land-holder subject to payment of such land revenue as may be assessed as per provision under the Regulation.[Provided that till the assenment of land revenue s made the person holding land under Government ment shall continue to pay the amount which he earlier paid as rent or the amount which he was liable to pay before the commencement of this Act.] [Substituted vide Amendment Act, 1990 (Assam Act, No. X of 1990).]
