- A Gramdan Kisan shall, in respect of the lands referred to in Section 5 and held by him as a Gramdan Kisan have the rights and be subject to the liabilities specified below:-(a)In the case of land subject to any lessee immediately before it was donated, he shall have the right to recover possession thereof subject to the provisions of any law for the time being in force relating to land tenures as if he continued to be the lessor thereof and pending termination of the lease, he shall also have the right to recover the rent payable by the lessee in respect of such land.(b)In the case of land subject to a mortgage with possession immediately before it was donated, he shall have the right to obtain possession thereof after the redemption of the mortgage by the Gram Sabha if he pays to the Gram Sabha the amount paid for the purpose of redeeming the mortgage together with all expenses connected therewith.]
