(4)[The cultivating tenants shall be entitled to opt for the location of the portion of the holding which may be allowed to be resumed: and where the tenant has not so opted, the location of the portion to be resumed shall be decided by the Land Tribunal having regard to the nature, fertility and other conditions of the portion of the land which may be allowed to be resumed and the portion left with the cultivation tenant.] [Substiuted by Act No. 35 of 1969.]
