12. Decision of disputes among landlord and raiyats.
(1)Any dispute between a raiyat and his landlords relating to -(i)the landlord's right to evict the raiyat under Section 8; or(ii)the rights conferred under Section 4, 9 and 10; or(iii)the raiyat's right to possession of land and his rights to the benefits under this Act;shall be decided by the Revenue Officer on an application to be filed by any person interested :Provided that such application shall be filed before the Revenue Officer in the prescribed manner within sixty days from the date on which the dispute arises.(2)on receipt of an application under Sub-section (1) the Revenue Officer shall, after making such enquiry as may be necessary pass such order as he deems fit.(3)The Revenue Officer may take such further steps as he may consider necessary to give effect to the orders passed under Sub-section (2).
