(3)Where in any proceeding before the Land Tribunal a question arises whether a person is a small holder or not or whether a person is or is not a tenant [or whether the right, title and interest of the landowner and the intermediaries, if any, in respect of any holding, have or have not vested in the Government under Section 72,] [Inserted of Act 35 of 1969.] it shall be competent for the Land Tribunal to decide the question.
