(4)Resumption of Land - After expiration of the private lease by a bhumidhar period of or termination of such private lease, the instrument of private lease by a bhumidhar shall be a nullify and if the period of such private lease is not extended, the leased land shall automatically revert to the lessor and the Lessee shall hand over peaceful possession of the land, free from all encumbrances, to the lessor and shall cease to have any right, title or interest in the land so leased out.Explanation. - Regardless of any dispute, arising out of private lease made under Section 94, pending before any Court of Law, the lessor shall be entitled to get peaceful possession of the leased land after the expiration of the private lease period and the Lessee shall have no right to retain possession over the leased land.
