(2)Where the consent of the landlord is required by Sub-section (1) for the reclamation of waste land, such consent shall be deemed to have been given if, within four years from the date on which the raiyat commenced his reclamation of the land, the landlord has not made an application to the Collector for his ejectment :Provided that this Sub-section shall not apply to waste land which is not included in a village as defined in Clause (25) of Section 3.
