Section 25 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
25. Restoration of possession to tenants in certain circumstances.
(1)If a landlord, who has ejected a tenant from any land on the ground of his requiring such land for his personal cultivation, fails to cultivate the land personally within two years, from the date of his taking over possession, then the ejected tenant shall be entitled to restoration of possession in the manner prescribed.(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.
