- The Mamlatdar may, for the purposes of this Act, perform the following functions, namely :-(a)to decide whether a person is an agriculturist or not;(b)to decide whether a person is a tenant or not;(c)to decide whether any land shall be allotted to Girasdars for personal cultivation or not;(d)to make any order under section 9;(e)to determine whether a tenancy shall be terminated under section 12;(f)to decide any matter arising under section 12, section 13, section 15 or section 17;(g)to decide to which Girasdar land may be allotted for personal cultivation and to make such allotment;(h)to decide which tenant should surrender what portion of his land in accordance with section 22;(i)to determine the divisions of land under section 24;(j)to decide any question arising under section 26;(k)to hold inquiries under section 29 and to issue occupancy certificates under [section 30 or section 41 A] [These words, figures and letter were substituted for the word and figures 'section 30' by Sau. Act No. XXX of 1955.];(l)to determine the amount of compensation payable to a Girasdar by the Government and the tenant;(m)to decide matters arising under section 34;(mm)[ to decide claims of the jiwaidars under section 35-A;] [This clause was inserted by Saurashtra Act No. II of 1954.](n)to determine the amount of assessment under section 44;(o)to decide such other matters as may be necessary under this Act.
