(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;
