(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
