(1)A landlord desiring to resume any land shall apply to the Land Tribunal within whose jurisdiction the land is situated for an order of resumption. The application shall be in such form and shall contain such particulars as may be prescribed.[Explanation. [Added by Act No. 35 of 1969.] - For the purposes of this sub Section, "landlord" shall include a landlord referred to in the clause (i) or clause (ii) of Sub-section (2) of Section 13.]
