Section 34 in Assam (Temporarily Settled Areas) Tenancy Act 1971
34. When rent is due for payment.
(1)Cash-rent shall become due for payment a fortnight earlier than the corresponding land revenue which is payable by his landlord becomes due for payment, or where such landlord is not liable to pay the revenue, would have become payable had it been assessed to revenue.(2)Crop-rent shall become due for delivery within 60 days from the date of harvesting the crop.
