(2)A raiyat liable to eviction under Sub-section (1) shall be entitled to three month's notice in writing from the landlord intimating his intention to so evict and the grounds therefor :Provided that such eviction on the grounds specified in Clause (a) of Sub-section (1), shall not take effect unless the raiyat, within a period of one year from the date of service to such notice, fails to restore the land to a condition fit for agriculture.
