126. Jurisdiction to suits and proceedings under the Act.
(1)Notwithstanding anything contained in Section 20 of the Code of Civil Procedure, 1908 no suit between landlord and tenant as such shall be instituted in any Court other than a Court within the local limits of whose jurisdiction the lands of the tenancy are wholly or partly situated.(2)When, under this Act, a civil court is authorised to make an order on the application of a landlord or a tenant, the application shall be made to the Court within the local limits of whose jurisdiction the lands are wholly or partly situated.
