(b)the decree or order is passed by any other judicial officer specially empowered by the Local Government to exercise final jurisdiction under this section, and the total amount claimed in the suit does not exceed fifty rupees, unless in either case the decree or order has decided a question relating to the title to land, or to some interest in land, or a question of a right to enhance or vary the rent of a tenant, or a question of the amount of rent annually payable by a tenant, including a question as to relating to the suspension or abatement of rent or a question as to relationship of landlord and tenant when such question has been raised and decided :
