(1)When a person has been assessed to rent under the provisions of Section 58 or Section 59, such person shall, on payment of the amount recoverable under the decree, be deemed to have become a raiyat or an under-raiyat of the land, as the case may be, from the date of such assessment, and shall if he becomes a raiyat, be entitled to remain in occupation of that land at the rent so fixed, for five years from the date of the order.
