(5)Notwithstanding anything contained in section 151 or in any other provisions of this Act, where the tenant -(a)fails within a period of one year from the date of the declaration referred to in sub-section (1) to make an application and tender to the landholder under the first paragraph of sub-section (2), or(b)in the case of a dispute as to the amount payable as compensation, fails to tender the amount fixed as compensation by the Collector under the proviso to sub-section (2) within a period of one year from the date of such determination, the tenant shall, on the application of the landholder to the Collector, be liable to be ejected:Provided that in the event of an appeal to the District Collector regarding the amount of compensation, the period of one year referred to in clause (b) shall be computed from the date of the disposal of the appeal.]
