(2)Notwithstanding anything contained in sub-section (1) and in Section 6, a landholder who:(a)is a minor or a female,(b)is permanently incapable of cultivating land by reason of any physical or mental infirmity,(c)is serving in the Naval, Military or Air Forces of India,(d)is temporarily prevented by any sufficient cause from cultivating land, may, after three years from the commencement of this Act, with the permission of the Collector, lease the land held by him for such period as the Collector may fix:Provided that where the land is held jointly by more than one person, the provisions of this sub-section shall not apply unless all such persons are subject to any disability specified in Clause (a), (b), (c) or (d);Provided further that where such disability ceases, by reason of the death of the landholder or otherwise before the expiry of the period of lease fixed by the Collector, the lease shall be terminated within such period as the Collector may appoint.] [Substituted by Act 23 of 1951.]
