Section 22 in Assam (Temporarily Settled Areas) Tenancy Act 1971
22. Acquisition of ownership rights and intermediary rights by Government for tenants.
- The State Government may, at any time after the commencement of this Act, by Notification declare that"(i)the rights, titles and interests of any or all land-lords in respect of any holding held and personally cultivated by occupancy tenants, shall stand transferred to and vest in the respective occupancy tenants free from all encumbrances created by the landlords ;(ii)the rights, titles and interests of any or all landlords in respect of holding held by occupancy tenants or non-occupancy tenants but cultivated by an under-tenant as defined in the Assam (Temporarily Settled Districts) Tenancy Act, 1935, from a date of prior to commencement of this Act and the intermediary rights of the occupancy tenants or non-occupancy tenants, as the case may be, shall stand transferred to and vest in the respective under-tenants free from all encumbrances created by the occupancy tenants or non-occupancy tenants or the landlords.On such declaration the provisions of Section 24 shall apply.
