Section 8B(2) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(2)Where a tenant referred to in sub-section (1) has been dispossessed by the landowner in execution of a decree or order of redemption, he shall be entitled to be restored to his tenancy in the manner prescribed on the same terms and conditions on which it was held by him immediately before the execution of the mortgage on an application made by him to an Assistant Collector of the first grade having jurisdiction within a period of one year from commencement of the Pepsu Tenancy and Agricultural Lands (Amendment) Ordinance, 1958.
