(4)Where a lease is determined under clause (a), (b), or (c) of subsection (3), the State Government may direct the Deputy Commissioner, to take the right under his management and to lease it again by re-sale or other-wise; and if on such management or re-sale, the amount realised is less than the amount payable under the lease which was determined, the loss shall be payable by the person whose lease was determined.] [Sub-sections (3) and (4) Inserted by Act 1 of 1971 w.e.f. 7-8-1970]
