Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 19 in Assam (Temporarily Settled Areas) Tenancy Act 1971 19. Protection against ejectment. - A non-occupancy tenant shall not be ejected except as provided for in Chapter IX of this Act.
