Section 49 in Assam (Temporarily Settled Areas) Tenancy Act 1971
49. Recovery of certain loans, etc., by the above procedure.
- Nothing in this Act shall prevent a holding of an occupancy or a non-occupancy tenant being sold in the manner laid down above under orders of the Deputy Commissioner for the recovery of (i) a loan advanced by the State Government, the Union Government or a Co-operative Society, or (ii) any other Government dues, but the rent of the holding shall remain the first charge on the sale proceeds after defraying the cost of the sale.
