(5)No revenue court shall entertain a suit or application by the person so succeeding or otherwise obtaining possession or, in the case of a lease, by the lessor until such person has made the report required by this section.Explanation - The word transfer includes -(i)a family settlement by which the holding or part of the holding recorded in the record-of rights in the name of one or more members of that family is declared to belong to another or other member, or(ii)An exchange of holding under Section 40 of the Delhi Land Reforms Act, 1954.
