30. Tenant to become raiyat and recovery of Compensation.
(1)The tenant shall, with effect from the beginning of the year next following the date of the issue of the certificate under Section 29 become a raiyat in respect of the land for which compensation has been determined under Section 28.(2)The instalments of the compensation amount together with interest due thereon shall remain a first charge on the land to which it relates shall be recoverable as an arrear of land revenue on application to the Revenue Officer by the person entitled thereto,
