(2)Where any suit, appeal, revision or application which involves a claim by a landlord for arrears of rent accrued due prior to the 1st day of May, 1968, is pending before any court or Land Tribunal, such Court or Land Tribunal may, after such enquiry as it deems fit, pass an order specifying-(a)the amount to which the landlord is entitled under Sub-section (1);(b)the costs, if any. awarded to the landlord in connection with the conduct of the proceedings after the commencement of the Kerala Land Reforms (Amendment) Act, 1969;(c)the costs, if any, awarded to the tenant in connection with the conduct of the proceedings after such commencement; and(d)where such costs, are, awarded to the tenant, the amount due to the landlord after deducting such costs.
