(1)all suits for the delivery of leases or counterpart engagements;[(2) (a) all suits and applications or the determination of the rent payable by a tenant for-(b)all suits and applications not otherwise provided for in this Act for the assessment of rent upon, or for alteration of rent payable by a tenant for-(c)all suits for arrears of rent on account of,-agricultural land, whether subject to the payment of rent or only to the payment of dues recoverable as if they were rent-
