12. Procedure on refusal of landlord to allow registration of transfer of tenure. - If any landlord refuses to allow the registration of any such transfer as is mentioned in Section 11, the transferee or his successor-in-title may make application to the Deputy Commissioner and the Deputy Commissioner shall thereupon, after issuing notice to be served on the landlord, make such inquiry as Tie considers necessary; and if, no sufficient grounds are shown for the refusal, shall pass an order declaring that the transfer shall be deemed to be registered.
[13. Division of Tenure and distribution of rent. - (1) A division of any tenure or portion thereof or a distribution of the rent payable in respect of any tenure or portion thereof shall be binding on the landlord if the transferor sends to the landlord by registered post a notice of such division or distribution containing the prescribed particulars:Provided that the landlord may, if he objects to the said division or distribution of the rent, make an application to the Deputy Commissioner for fair division or distribution of rent within the prescribed period from the date of the service of notice.(2)On the receipt of an application under the proviso to sub-section (1), the Deputy Commissioner shall in the prescribed manner serve on the parties including the landlord a notice of the date on which he intends to hear the application after hearing the parties and holding such inquiry as he thinks proper, the Deputy Commissioner shall divide or distribute the rent of the tenure in such manner as he deems fair and equitable.(3)The order of the Deputy Commissioner under sub-section (2) shall take effect from such date as may be specified in the order.]
