71. [ Tenant holding under institution to Continue as tenant under the Government. [Substituted by Act No. 35 of 1969.]
(1)Where a cultivating tenant does not apply for the pure hose of the right, title and interest in respect of his holding vested in the Government under Sub-section (9) of section 66 the tenant holding directly under the religious, charitable or educational institution of a public nature shall continue as tenant under rue Government.(2)The rent payable by such tenant to the Government shall, on default, be recoverable as an arrear of land revenue under the Revenue recovery Act for the time being in force.]
