(1)Where the land surrendered under section 67 is by a tenant, of a soldier or a seaman the possession of the land shall revert to the owner in every case where, and to the extent to which the owner himself is not liable to surrender such land in accordance with the provisions of section 67.(2)The owner to whom possession of the land reverts under sub-section (1) shall be liable to pay the tenant compensation equal to one year’s net income of such land.(3)In cases where possession of the land surrendered by a tenant does not revert to the owner under sub-section (1), the State Government may take over the land on the publication of the notification under section 73 and the land shall thereupon vest in the State Government free from all encumbrances.
