(6)If no claimant appears within three years from the date of taking possession of the land by the sub-Divisional Officer, or if the claimant whose claim has been rejected under sub-section (4), or the suit, if filed is finally dismissed, then the land shall be deemed to have vested in the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or the locol authority under Section 59 with effect from the following date, namely :-(a)where no claimant appears, from the date of expiry of the three years period referred to in sub-section (3); or(b)where the claimant does not file a suit for declaration, from the date of expiry of the one year period referred to in sub-section (4); or(c)where the suit filed by the claimant under sub-section (4) is finally dismissed from the date of such final dismissal.
