Section 22 in Assam State Acquisition of Zamindaries Act, 1951
22. Acquisition of estate or tenure now managed under the Court of Wards Act, 1879.
- Notwithstanding anything to the contrary in any law for the time being in force, the provisions of this Act shall apply to the acquisition of any estate or tenure which is under the management of the State Government under the Court of Wards Act, 1879 (Bengal Act IX of 1879), or under any law for the time being in force, in the same manner as they would apply to any estate or tenure with regard to which a notification has been issued under section 3 of this Act.
