 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
121. Certain lands to be non-resumable land of tenant.- If a landowner fails to- (a) apply for reservation of any land within the period prescribed in section 101, and the land is not deemed to have been reserved under section 104, or (b) file a suit or application for the eviction of the tenant from any land reserved under section 102 within the period prescribed in sub-section (4) of section 119, or (c) cultivate or ceases to cultivate the land and the tenant is restored to possession of the land under section 120, the competent authority may suo motu and shall, on application, after making such inquiry as may be prescribed, declare the land to be the non-resumable land of the tenant.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back