45. Landholder to restore possession if he fails to cultivate within one year:.
(1)If upon the termination of a tenancy under Section 44 the landholder:(a)does not within one year from the date on which he resumed possession of the land cultivate the same personally, or(b)having commenced such cultivation, discontinues the same within ten years of the said date, he shall forthwith restore possession of the land to the tenant whose tenancy was terminated by him unless he has obtained from the tenant his refusal in writing to accept the tenancy on the terms and conditions prevailing before the termination of the tenancy or has offered in writing to give possession of the land to the tenant on the said terms and conditions and the tenant has failed to accept the offer within three months of the receipt thereof:Provided that such refusal by the protected tenant to accept the tenancy shall be recorded before and to the satisfaction of the Tahsildar.(2)After the tenant has recovered possession of the land under sub-section (1) he shall, subject to the provisions of this Act, hold the same on the terms and conditions on which he held it immediately before the termination of his tenancy.(3)If the landholder fails to restore possession of the land to the tenant as provided in sub-section (1) he shall be liable to pay such compensation to the tenant as may be determined by the Tahsildar for the loss suffered by the tenant on account of the eviction.Explanation: For the purposes of this section, references to a protected tenant shall include references to the heirs mentioned in the Explanation to Section 40.
