43. Dispute of relationship of landlord and tenant.
(1)where in any proceeding before the Court, a contention is raised denying the existence of relationship of landlord and tenant as between the parties it shall be lawful for the Court to accept the document of lease or where there is no document of lease, a receipt of acknowledgement of payment of rent purported to be signed by the landlord as prima-facie evidence of relationship and proceed to hear the case.(2)Where.-(a)the lease pleaded is oral and either party denies relationship, and no receipt or acknowledgement of payment of rent as referred to in sub-section (1) above is produced, or(b)in the opinion of the Court there is reason to supsect the genuine existence of the document of lease or the receipt or acknowledement of payment of rent. the Court shall at once stop all futher proceedings before it and direct the parties to approach a competent Court of civil jurisdication for declaration of their rights.
