29A. [ Oar of proceedings under Chapter XII of the Code of Criminal Procedure in certain cases. [Inserted by Act No. 9 of 1967.]
(1)Where a person claiming to be a tenant apples for the preparation of a record of rights or for the determination of the fair rent or for the purchase of the right, title and interest of the landowner and the intermediaries, if any, in respect of the land cultivated by him, then, notwithstanding anything contained in any other law, no Magistrate shall have jurisdiction under Chapter XII of the Code of Criminal Procedure, 1898, in respect of a dispute between that person and any other person claiming to be in possession of that land relating to that land, pending disposal of the application.(2)Where in respect of any land, proceedings under Chapter XII of the Code of Criminal Procedure, 1898, were initiated while proceedings for the determination of the fair rent in respect of that land were pending and the possession of the land was handed over to the landlord in the proceedings under the said chapter XII, and a suit to decare the right to possession of such land was pending in any civil court of competent jurisdiction on the date of publication of the Kerala Land Reforms (Amendment) Bill, 1960, in the Gazette, then notwithstanding anything contained in Chapter XII of the Code of Criminal Procedure, 1898, or order of any court or any record regarding possession, the person who applied for the determination u the fair rent his successor-in interest shall,-(a)if he was actually in possession on such date, be entitle to continue in possession of such land subject to the final decision in such suit: and(b)if he was not in possession on such date, be entitled restoration of possession and to continue such possession till the final decision in such suit.(3)Any person who is entitled to be restored to possession any land under Sub-section (2) may make an application in writing; within a period of six months from the commencement of the Kerala Land Reforms (Amendment) Act, 1969, to the Revenue Divisions' Officer having jurisdiction over the area in which the land is situate for the restoration of possession of such land.(4)The Revenue Divisional Officer shall, on receipt of an application under Sub-section (3), make or cause to he made necessary enquiries in respect of such application and if he is satisfied that die applicant is entitled to restoration of possession under Sub-section (2), he shall by order direct the person in possession of the land to deliver possession of the same to the applicant within a period or Nay days from the date of service of the order:Provide that no order under this Sub-section shall be made unless the person who is in possession of the land has been given an opportunity of being heard in the matter.(5)Every order made under Sub-section (4) shall be served in such mariner as may be prescribed.(6)Any person aggrieved by an order of the Revenue Division Officer under Sub-section (4) may, within a period of thirty days from the date of service of the order, prefer an aPpeal to the Collector of the district in which the land is situate, and the order of the collector on such appeal be final.(7)Where an order made under Sub-section (4) has not been complied with, and(a)no appeal has been preferred within the lime allowed for such appeal; or(b)an appeal having been preferred has been dismissed, the Revenue Divisional Officer shall cause the land to be delivered to the applicant by putting him in possession of the land, and if need be, by removing any person who refuses to vacate the same.]
