29B. [ Disputes regarding right to cultivate land. [Inserted by Act No. 9 of 1967.]
(1)Any person claiming to be the cultivating tenant of any and, if prevented or obstructed from cultivating that land, may apply to the Tahsildar of the taluk in which the land is situate for an order that he is entitled to cultivate the land.(2)The Tahsildar shall, on receipt of an application under Sub-section (1) and after such enquiry as he deems necessary and after issue of notice to the opposite party, by order decide whether the applicant is entitled to cultivate the land, and if the applicant is entitled to cultivate, and ls not in possession of; the land, the Tahsildar shall also restore him to possession and allow him to cultivate that land.(3)In any suit relating to any land in respect of which an application has been presented before the Tahsildar under Sub-section (1) instituted by the opposite party after the date of such application, the court shall not grant an injunction restraining the applicant from cultivating the land, till the final decision in such suit.]
