26. [ Recovery of arrears of rent by summary procedure. [Substituted by Act No. 35 of 1969.]
(1)The Land Tribunal shall be competent to d1spose of applications for recovery of arrears of rent, where the amount of such arrears does not exceed five hundred rupees.(2)Any landlord may apply to the Land Tribunal for recovery of arrears of rent in such form as may be prescribed.(3)[ The person liable to pay the amount determined under Sub-section (2) shall deposit the same with the Land Tribunal which determined the amount within a period of six months from the date of such determination.(3A)In the event of the failure to deposit the amount referred to in Sub-section (3) within the time specified in that Sub-section, such amount shall, on a written requisition from the Land Tribunal to the District collector, be recovered under the provisions of the Kerala Revenue Recovery Act, 1968, together with interest at the rate of six per cent per annum from the date determination of the amount under Sub-section (2).](4)Notwithstanding anything contained in any law for the time being in force, no court or other authority or officer other than the Land Tribunal shall have jurisdiction to entertain any claim for arrears of rent.]
