(2)Where the landlord fails to lease the land in accordance with, and within the time specified in the order issued under sub-section (1), the authority or officer issuing the order may execute a lease deed on behalf of the landlord in favour of the person, for the term, and subject to the conditions specified in such order; and the lease deed so executed shall, for all purposes, have the same effect as if it had been executed by the landlord himself.
