9. Procedure for enforcement of provisions of sections [2] [Substituted by Act No. XV of 1357 F.], 4 and 6.
- If the provisions of section [2] [Substituted by Act No. XV of 1357 F.], 4 or 6 are contravened, a Bhagela may apply for relief to the Tahsildar of the taluq in which he resides.If the Tahsildar, after giving a hearing to the parties, is satisfied that the contract was terminated under section [2] [Substituted by Act No. XV of 1357 F.] or that it is void under section 4 or section 6, he may pass an order accordingly and by such order the contract shall terminate.
