67. Right of occupancy in Korkar. - Every Raiyat, who cultivates or holds land which he or any member of his family has converted into Korkar shall have a right of occupancy in such land notwithstanding that he has not cultivated or held the land for a period of twelve years.
[67A. Assessment of rent on land converted into korkar. - (1) (a) Where a Raiyat converts land into Korkar in accordance with the provision of Section 64, no rent shall be payable for such land until after the expiration of a period of four years from the end of the agricultural year in which the first crop is harvested.(b)After the expiry of the period specified in clause (a), the landlord may assess rent on the said land at a rate not exceeding to the rate prevailing in the village for third class rice land, or if according to the custom of the village only one-half of the said rate is payable for Korkar at a rate not exceeding one-half of the said rate.(2)When a landlord assesses rent under sub-section (1), he shall send to the Deputy Commissioner a notice in duplicate in the prescribed form and containing the prescribed particulars.(3)No rent shall be recoverable by a landlord in respect of land converted by a Raiyat into Korkar unless the provisions of sub-section (2) have been complied with.(4)On receipt of the notice referred to in sub-section (2), the Deputy Commissioner shall give notice of the contents thereof to the Raiyat and may of his own motion or on the application of the Raiyat, and after making such inquiry as he considers necessary, by an order, settle rent for the said land at a rate not exceeding the rate prevailing in the village for third class rice land or if, according to the custom of the village only one-half of the said rate is payable for Korkar at a rate not exceeding one-half of the said rate.][(5) Nothing in this Section shall prevent the person who has converted land into Korkar under the provisions of Section 64 from filing an application before the Deputy Commissioner and getting the rent assessed in the event of the landlord failing to take steps for assessment of the rent].Ejectment
