Section 6(2) in Assam Adhiars Protection and Regulation Act, 1948
(2)[ Notwithstanding znything to the contrary in any law, custom or agreement, it shall be lawful for an adhiar, if he so elects, to pay, in lieu of the share of crop as provided in sub-section (1) above, the money value of such crop computed in the manner prescribed] [Added by Assam Act XI of 1957.]
