(1)Notwithstanding anything contained in Sections 53 to 64, where in respect of a holding the landowner or the intermediary is a religious, charitable or educational institution of a public nature, such institution may, by application to the Land Board, choose whether the right, title and interest of the institution in respect of the holding should be vested in the Government in consideration of the payment of an annuity in perpetuity by the Government or whether it should be paid such annuity by the Government instead of purchase price in case the holding is purchased by the cultivating tenant under the provisions of this Act:Provided that no such application shall be entertained by the Land Board on or after the date notified by the Government under Section 72.[Explanation. - in this Sub-section, the expression institution of a public nature includes a public trust and a wakf.] [Substituted by Act No. 35 of 1969.]
