(1)Subject to the provisions of Section 113, the Court having jurisdiction to determine a suit for possession of land may, on the application either of the landlord or the tenant of the land, determine all or any of the following matters, namely :(a)the situation, quantity and boundaries of the land ;(b)the names and description of the tenant thereof (if any);(c)the class or classes to which he belongs that is to say, whether he is a permanent tenure-holder, jotedar a raiyat holding at fixed rates, occupancy jotedar, non-occupancy raiyat, ordinary under-raiyat, or under-raiyat of the kind mentioned in sub- Section (1) of Section 17, and, if he is a permanent tenure- holder whether his rent is liable to enhancement during the continuance of his tenure ;(d)the rent payable by him at the time of the application ; and(e)any other incident of the tenancy.
