9. Power of Collector to arrange for cultivation in certain cases.
(1)Where at a public auction held in pursuance of clause 5 or clause 7, no person comes forward to bid or the amount of the highest bid is, in the opinion of the Collector, low, having regard to the profit that is likely to be derived by cultivating the land are also found impracticable, the Collector may make arrangements for the cultivation of the land for a period not exceeding three years.(2)Where arrangements are made as provided for in sub-clause (1) and cultivation is undertaken accordingly, the Government shall have all the rights of the land-holder to manage and cultivate the land and to realise the profits accruing therefrom.(3)Out of the sale proceeds of the produce of such cultivation, the expenses of cultivation (including supervision charges), and the revenue due on the land and other dues to the Government, if any, shall be adjusted and the balance shall be made over to the holder of the land.
