Section 4(2) in Assam (Temporarily Settled Areas) Tenancy Act 1971
(2)From the date of commencement of this Act, any person who was recorded in the record-of-rights as a privileged tenant under the provisions of the Assam (Temporarily Settled Districts) Tenancy Act, 1935, (Assam Act III of 1935) shall henceforward be recorded as an Occupancy Tenant :Provided that he shall, subject to the provisions of Section 28 of the Act, continue to pay the rent at the same rate as before the commencement of this Act.
