79. Failure to institute a suit for ejectment under section 77 or execute the decree obtained thereunder.
- If a suit for ejectment of an Asami, to whom any of the sub clauses (I) and (ii) of clause (a) or clause (b) or (d) of section 6 applies, is not instituted or a decree obtained in such suit not executed within the period of limitation prescribed therefor, the Asami shall, on the expiry of the period, become a Bhumidhar of the land held by him.
