139. Certain suits and applications cognizable only by the Deputy Commissioner - The following suits and applications shall be cognizable by the Deputy Commissioner, and shall be instituted and tried or heard under the provisions of this Act, and shall not be cognizable in any other Court, except as otherwise provided in this Act, namely,-
(1)all suits for the delivery of leases or counterpart engagements;[(2) (a) all suits and applications or the determination of the rent payable by a tenant for-(b)all suits and applications not otherwise provided for in this Act for the assessment of rent upon, or for alteration of rent payable by a tenant for-(c)all suits for arrears of rent on account of,-agricultural land, whether subject to the payment of rent or only to the payment of dues recoverable as if they were rent-(3)(a)all applications to determine the existence, non-existence, nature or extent of-(b)all applications for determination of the sum payable by any person in respect of-(c)all applications for assessment of the sum fairly payable by any person, or for alteration of the sum payable by any person, in respect of-(d)all applications for damages in respect of exceeding, or in respect of interference with the enjoyment of;(e)all suits for arrears of anything payable in respect of,-[any of the following rights (not being rights created by a registered contract), namely, rights of pasturage], rights to take forest produce, rights of fishery or other similar rights;(4)all suits and applications [under this Act] to eject any tenant of agricultural land or to cancel any lease of agricultural land;(4-A) all suits for ejectment of a trespasser where the plaintiff claims as alternative relief that the defendant be declared liable to pay for the land in his possession a fair rent;(5)all suits and applications to recover the occupancy or possession of any land from which a tenant has been unlawfully ejected by the landlord or any person claiming under or through the landlord;(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;](7)all suits by landlords and others in respect of the rent of land, against any agents employed by them in the management of land or the collection of rents, or the sureties of such agents for money received or accounts kept by such agents in the course of such employment, or for papers in their possession; and(8)all suits and applications in respect of which jurisdiction is conferred by this Act on the Deputy Commissioner:[Provided that the Deputy Commissioner may subject to such rules as may be made in this behalf under Section 264, transfer any particular suit or application or any class of suits or application cognizable by him under this Section to a competent Civil Court for trial.][139A. Exclusive jurisdiction of Deputy Commissioner in certain cases. - Subject to the provisions of Chapter XII, no Court shall entertain any suit concerning any matter in respect of which an application is cognizable by the Deputy Commissioner under Section 139, and the decision of the Deputy Commissioner on any such application shall, subject to the provisions of this Act relating to appeal, be final.]
