Section 34(2) in The Jaunsar-Bawar Zamindari Abolition and Land Reforms Act, 1956
(2)Every person who is deemed to be an asami under sub-section (1) and every person who is admitted as an asami of vacant land or otherwise acquires the right of an asami under and in accordance with the provisions of this Act shall have all the rights and be subject to all the liabilities conferred or imposed upon an asami by or under this Act.
