- On the expiry of the period of lease referred to in Rule 31(A), if the Deputy Commissioner after making such enquiry as he thinks fit, is satisfied-(i)that the land has not been properly cultivated by the lessee, shall issue notice to the lessee to show cause why the lease should not be terminated. After hearing the lessee and making such further enquiry as he thinks fit, if he comes to the conclusion that the lessee has not used the land properly, may terminate the lease and may lease the land again to another person in the prescribed manner.(ii)that the land has been properly cultivated during the period of lease and the lessee has complied with the terms and conditions, he may be the application of the lessee declare the lessee a Bhumidhar of the land revenue. The person so declared Bhumidhar shall either pay compensation in one lump sum within 6 months of the date as declaration or if he elects to make payment in 10 equal half yearly instalments, he shall also pay simple interest at 9 per cent beginning from the date of declaration. The compensation money shall be realisable as arrears of land revenue. Form L.R. 5 shall be issued to the lessee on his being declared a Bhumidhar and the revenue record shall be corrected accordingly.(2)The Tehsildar shall maintain two registers for realisation of compensation money one in L.R. Form 7 and other in L.R. Form 8 circle-wise with separate entries for each circle. The provision of Rule 10 shall apply for the purposes of recovery, payment of compensation and maintenance of accounts.
