Section 24 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
24. No ejection after the expiry of 5 years.
- No tenant shall after the expiry of a period of 5 years from the commencement of this Act, be ejected on the ground that the landlord requires the land for his personal cultivation under the provisions of Section 23 above :Provided that if the landlord is-(a) a minor, or (b) a widow, or (c) person subject to any physical or mental disability,or (d) a member of the Military, Naval or Air Forces of the Union, then the said period of 5 years shall commence-(a) on attainment of majority by the minor under the Indian Majority Act, 1875, or (b) on remarriage by the widow, or (c) on cessation of the disability of the landlord, or (d) on discharge or retirement of the landlord from the services of the Military, Naval or Air Forces of the Union.
