(3)When a landlord enters, under this section, the raiyat shall be entitled to institute a suit for recovery of possession of the land, in the case of an occupancy raiyat, within two years, and in the case of a non-occupancy raiyat, within six months, from the date of the publication of the notice, and thereupon the Civil Court may, on being satisfied that the raiyat did not voluntarily abandon his holding, order recovery of possession on such terms, if any, with respect to compensation to persons injured and payment of arrears of rent as the Court may seem just.
