(3)If in any suit application or proceeding under, this Act or any other law the Court or Presiding Officer (not being the Deputy Commissioner) has grounds for believing that [any landlord or his agent is guilty of an offence under clause (a) of sub-section (1)], such Court or officer shall inform the Deputy Commissioner [who may take cognizance of the offence and may either try the case himself or transfer it for trial to a competent Magistrate subordinate to him],[* * *][Chapter IX-A]Settlement of Waste Lands
