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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Assam - Subsection

Section 64(2) in Assam (Temporarily Settled Areas) Tenancy Act 1971

(2)If the landlord is a proprietor or a land-holder, he may let it out to another tenant subject to the provisions of any law for the time being in force, or cultivate the land himself; but if the landlord is himself a tenant, he shall not let it out again to an under-tenant.