(1)No waste land may be reclaimed by a raiyat without the written consent of his landlord except where the land was, before such reclamation, included in the tenancy of the raiyat and he has acquired a right of occupancy in it.(2)Where the consent of the landlord is required by Sub-section (1) for the reclamation of waste land, such consent shall be deemed to have been given if, within four years from the date on which the raiyat commenced his reclamation of the land, the landlord has not made an application to the Collector for his ejectment :Provided that this Sub-section shall not apply to waste land which is not included in a village as defined in Clause (25) of Section 3.(3)Waste land which has been reclaimed under Sub-section (1) or Sub-section (2) shall be assessable to rent according to the terms of any agreement entered into by the parties before or after the reclamation. In the absence of any such agreement, the Collector may, on the application of either of the parties, settle a fair and equitable rent for the land, and, in doing so, shall have regard to -(i)the provisions of Section 60; and(ii)any local usage or arrangement between the parties which is in his opinion fair and equitable.Payment of rent
