51A. [ Abandonment by a tenant. [Inserted by Act 12 of 1966.]
(1)No landlord shall enter on any land which has been abandoned by a tenant,(2)[ If a tenant abandons his holding and ceases to cultivate the holding either by himself or by some other person, the Government may, after notice to the tenant and the landlord and after hearing objections, if any, take possession of the land comprised in the holding.](3)The Government shall pay to the landlord fair rent for the land taken possession of by them under Sub-section (2), from the date on which they take possession of such land.(4)The Government may let to another tenant any land, possession of which has been taken under Sub-section (2), as far as may be in accordance with such rules as may be made under this Act.(5)The tenant to whom any land is let under Sub-section (4) shall pay the fair rent thereof directly to the landlord and the Governments liability under Sub-section (3) with regard to the payment of the fair rent for such land shall, on and from the date of induction of the tenant on the land cease.]
