(8)The compensation or any portion thereof which remains unpaid shall be recoverable as arrears of land revenue on application to the Revenue Officer by the person entitled thereto.(8-a) The rights of all persons entitled to receive compensation in accordance with Sub-section (6) shall stand extinguished with effect from the date of conferment of raiyat right under Sub-section (5) and the subtenant, under raiyat or the successor-in-interest, as the case may be, shall be liable to pay fair and equitable rent to be determined by the Revenue Officer in the prescribed manner to the Government or the person, as the case may be, immediately under whom the land is held consequent on such extinguishment.(8-b) The Revenue Officer may also on his own motion, within the period allowed for making an application under Sub-section (2) or under Sub-section (5), take all such action and in such manner as if provided in Sub-sections (2) to (8-a) for declaring the persons or their successor-in-interest, as the case may be, referred to in Clauses (h) and (i) of Sub-Section (1) to be raiyats and the provisions contained Sub-section (2) to (8-a) shall, so far as may be, apply to proceedings under this sub-section.
