(6)subject to the provisions of sub-section (5) of Section 74-A, all suits by or against a village headman for a declaration of title in, possession or ejectment from or recovery of his office or land comprised in his village-headman's tenancy, whether based or not on an allegation of the existence or non-existence of the relationship of landlord and tenant and whether brought or not by or against the landlord of such land;]
