(2)In any suit for ejectment under this section, the landholder shall also be entitled to mesne profits and damages for unauthorized occupation which shall be assessed at the rates fixed under section 163 or if there are no such rates, at the rates which the Court may determine in accordance with the provision contained in section 163:Provided that where the landholder has received rent for any year, he shall not be entitled to any further damages for unauthorized occupation for that year.]
