9. Procedure for enforcement of provisions of sections [2], 4 and 6. - If the provisions of section [2], 4 or 6 are contravened, a Bhagela may apply for relief to the Tahsildar of the taluq in which he resides.
If the Tahsildar, after giving a hearing to the parties, is satisfied that the contract was terminated under section [2] or that it is void under section 4 or section 6, he may pass an order accordingly and by such order the contract shall terminate.
