Section 21 in Assam Land (Requisition and Acquisition) Rules, 1964
21. Annual lease of the land.
- Subject to any general prohibition or restriction laid down by Government from time to time the annual leases mentioned in Rule 20 above shall be convertible to periodic when such land becomes fit to be made periodic under the Revenue law inforce and also when the annual lease-holders make full payment of their share of compensation under Rule 13.
