(2)Notwithstanding anything contained in sub- section (1), in the Transfer of Property Act, 1882, (4 of 1882.) the Code of Civil Procedure, 1908 (5 of 1908.) and any other law for the time being in force, the Rent Authority shall have the jurisdiction to decide all disputes relating to tenancies in respect of the premises referred to in clauses (c) to (i) of sub- section (1).
