(1)If a landlord at any time intends to sell the land held by a tenant, he shall give notice in writing of the intention to such tenant and offer to sell the land to him. In case the latter intends to purchase the land, he shall intimate in writing his readiness to do so within two months from the date of receipt of such notice.(2)If there is any dispute about the reasonable price payable for the land, either the landlord or the tenant may apply in writing to the Tahsildar for determining the reasonable price; and the Tahsildar after giving notice to the other party and to all other persons interested in the land and after making such inquiry as it thinks fit, shall fix the reasonable price of the land which shall be the average of the prices obtaining for similar lands in the locality during the ten years immediately preceding the date on which the application is made.(3)The tenant shall deposit with the Tahsildar the amount of the price determined under sub-section (2) within such period as may be prescribed.(4)On deposit of the entire amount of the reasonable price, the Tahsildar shall issue a certificate in the prescribed form to the tenant declaring him to be the purchaser of the land the Tahsildar shall also direct that the reasonable price deposited shall be paid to the landlord.(5)If a tenant does not exercise the right of purchase in response to the notice given to him by the landlord under sub-section (1) or fails to deposit the amount of the price as required by sub-section (3), such tenant shall forfeit his right of purchase, and the landlord shall be entitled to sell such land to any other person in accordance with the provisions of this Act.(6)The forfeiture of the right to purchase any land under this section shall not affect the other rights of the tenant in such land.
