(6)Notwithstanding anything contained in this section a protected tenant of any land reserved for resumption under sub-section (1) shall be entitled within the said period of five years to exercise his right to purchase under Section 38 the land held by a landholder in excess of two family holdings, provided that such landholder before the expiry of three months from the date of receipt of the notice under sub-section (2) of Section 38, selects the land which together with the land, if any, which he is cultivating personally is equal to the area of three family holdings, and also initiates proceedings for its resumption.
