- Nothing in Section 6(2)(b) shall apply to the following :(a)an evacuee property of an evacuee, situated within an urban area, if the evacuee left Assam prior to the 1st day of January, 1950 ; or(b)an evacuee property which, at the time of his leaving Assam, was held by the evacuee as-(i)a tenant-at-will or thika-tenant or monthly tenant in an urban area; or(ii)an adhiar in an area other than an urban area if on the date of receipt by the Deputy Commissioner, of an applicant under sub-section (1) of Section 6, such property is-(a)let out in cases falling under (i) above; or(b)allowed to be cultivated under (ii) above,by or with the authority of the immediate landlord of the evacuee to a person other than the evacuee.
