(3)If a suit for eviction referred to in sub-section (1) is not instituted by a Government lessee or a decree for eviction obtained in any such suit is not executed within the period of limitation provided therefor, then the following consequences shall, with effect from the expiry of such period ensue, namely -(a)the person taking or retaining possession over the land let out to the Government lessee shall be liable to eviction in accordance with Section 150;(b)the right, title and interest of the Government lessee in such land shall stand extinguished and the term of his lease shall be deemed to have expired.
