(1)The Assam Adhiars Protection and Regulation Act, 1948, so far as it applies to the areas in which the principal Act (The Goalpara Tenancy Act, 1929) is applicable, is hereby repealed.(2)On such repeal, all the provisions of this act shall be applicable to the Adhiars within the meaning of the Assam Adhiars Protection and Regulation Act, 1948 hereby repealed and such Adhiars will require the status of an under-raiyat with or without a limited right of occupancy as the case may be, under this Act.
