121. Power to record landlord's privileged lands on application of landlord or tenant - When any land is alleged to be a landlord's privileged land within the meaning of clause (a) of Section 118, then, on the application of the landlord or of any tenant of the land, and on his depositing the required amount for expenses a Revenue Officer may ascertain and record whether the land is or is not landlord's privileged land within the meaning of the said clause :
Provided that when a record of such lands has been or is being made by a Revenue Officer under Section 119, no application shall be entertained under this Section.
