70. Notice of payment to be given, and land to be held rent-free. - On receipt of such payment, the Deputy Collector shall give notice to the proprietor in whose separate estate the land is situated -
(a)that such payment has been made;(b)that the sum will be paid to him or to his authorized agent on application; and(c)that, from the date on which possession as aforesaid is given, the proprietor who has redeemed the rent of such land will be entitled to hold the land as a rent-free tenure secured against the proprietor to whom the notice is given and against any auction-purchaser at a sale for arrears of revenue, including the [Government];and from such date the land shall be so held as a rent-free tenure.
