(1)When a record-of-rights in respect of any land has been prepared and finally published under this Chapter, no application or suit affecting any such land or any tenant thereof, shall, within four months' time from the date of the certificate or final publication of such record-of-rights, be made or instituted in any Civil Court for the decision of any of the following issues, namely :(a)whether the land is or is not liable to the payment of rent ;(b)whether the relation of landlord and tenant exists ;(c)whether the land is part of a particular estate or tenancy;(d)whether there is any special condition or incident of the tenancy, or(e)whether any right-of-way or other easement exist over or is appurtenant to the land.
