(2)Where under Sub-section (1) the Land Tribunal holds that the transferee is entitled to fixity to tenure in accordance with the provisions of Section 13, it shall be lawful for the Land Tribunal in pass an order containing directions regarding the application of the sum, if any, advanced to the landlord and making other- suitable alterations in the terms recorded in the instruments executed by the parties.] [Substituted Act No. 35 of 1969.]
