Section 107 — Saving of rights in sir-land.

No defaulter shall be deprived of the possession of his sir-land in the execution of any of the processes mentioned in section ninety-four, clauses (c), (d) and (e); but every such defaulter shall, while such process is being enforced, be entitled to retain possession of, and liable to pay rent for, such land as if he were an absolute occupancy-tenant, at such rent as may be fixed by the Deputy Commissioner.

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