(3)The Deputy Commissioner may, for special reasons to be recorded in writing, extend the period of thirty days mentioned in sub-section (2).[178A. Non-occupancy Raiyat entitled to appropriate produce from the holding grown before the delivery of possession. - A non-occupancy Raiyat against whom a decree or order of eviction has been made under Section 178 shall be entitled to cut and appropriate the crop grown by him on the holding or portion thereof before but not after the delivery of possession through the Court.]
