76. Applications and proceedings cognizable by Revenue Officers.
(1)The following applications and proceedings shall be disposed of by Revenue Officers as such and no Court shall take cognizance of any dispute or matter with respect to which any such application or proceeding might be made or had.First Group(a)proceedings under Section 27 for the adjustment of rent expressed in terms of the land revenue;(aa)[Clause (aa) inserted by Section 11 of Punjab Act 11 of 1925 has been omitted by the Indian (Adaptation of Existing Indian Laws) Order, 1947, Section 4(1).](b)proceedings relations to the remission and suspension or rent under Section 30;(c)applications under Section 43 for the ejectment of a tenant against whom a decree for an arrear of rent in respect of his tenancy has been passed and remains unsatisfied;(d)applications under Section 45, Sub-section (5), for the ejectment of a tenant on whom a notice of ejectment has been served and who has not instituted a suit to contest his liability to be ejected but has claimed compensation under Section 71;(e)applications under Section 53 or Section 54 for the fixing of the value of a right of occupancy;(f)applications under Section 53 or Section 54 by landlords for possession of land, the right of occupancy in which has become extinct;(g)proceedings under Chapter VI with respect to the award of compensation for improvements or disturbance.Second Group(h)application under Section 17 with respect to the division or appraisement of produce;(i)applications under Section 45, Sub-section (5), for the ejectment of a tenant on whom a notice of ejectment has been served and who has not instituted a suit to contest his liability to be ejected and has not claimed compensation under Section 71;(j)application for the determinations -(i)under Section 49 of the rent payable for land occupied by crops uncut or ungathered at the time of an order being made for the ejectment of a tenant; or(ii)under Section 49 or Section 74 of the value of such crops or of the sum payable to the tenant for labour and capital expended by him in preparing land for sowing;Third Group(k)applications under Section 31 by tenants to deposit rent;(l)applications under Section 36 for service of notice of relinquishment;(m)applications under Section 43 for service of notice of ejectment;(n)applications under Section 53 or Section 54 for service of notice of intended transfer or of intended foreclosure or other enforcement of lien.(2)Except as otherwise provided by any rule made by the Financial Commissioner in this behalf, -(a)a Collector or an Assistant Collector of the first grade may dispose of any of the applications and proceedings mentioned in Sub-section (1);(b)an Assistant Collector of the second grade, not being a Naib Tehsildar, may dispose of any of the applications mentioned in the second and third group of that Sub-section; and(c)a Naib Tehsildar when invested with the powers of an Assistant Collector of the second grade, may dispose of any of the applications mentioned in the third group of that Sub-section.
