(2)The Tahsildar shall, on receipt of an application under Sub-section (1) and after such enquiry as he deems necessary and after issue of notice to the opposite party, by order decide whether the applicant is entitled to cultivate the land, and if the applicant is entitled to cultivate, and ls not in possession of; the land, the Tahsildar shall also restore him to possession and allow him to cultivate that land.
