The duties and functions of the Tahsildar and Tribunal shall be as specified below:—(A)Duties of Tahsildar.—(a)to decide a dispute between the landlord and the tenant regarding the rent payable under sub-section (2) of section 9;(b)to determine the compensation payable to a tenant under section 11;(c)to declare the vesting in the State Government of the lands referred to in sub-section (6) of section 15 or section 20;(d)not to order restoration of possession to the landlord on the tenant paying the arrears of rent together with the cost of proceedings under section 23;(e)to determine compensation for trees payable under section 27;(f)to order recovery of costs incurred on bunds and costs of proceedings under sub-section (2) of section 30;(g)to grant certificate under sub-section (2) of section 37;(h)to determine the reasonable price of land under sub-section (2) of section 39;(i)to pass orders on application for possession under sub-section (3) of section 41;(j)to order forfeiture of crops and payment of costs and penalty under sub-section (4) of section 41;(k)to hold an inquiry and pass orders in cases relating to recovery of rent under section 42;(l)to determine the amount payable under section 47 and also to prepare a statement of distribution of the amount under section 48B;(m)to determine the encumbrances and arrange payment of amount under section 50;(n)to issue a certificate, under section 55;(o)to order forfeiture of the right, title and interest of a person in the land under sub-section (2) of section 58;(p)to condone failure to cultivate personally under section 60;(q)to pass order imposing penalty under section 66A;(r)Deleted;(s)to determine the compensation under section 71;(t)to pass order imposing penalty and requiring a person to furnish a true and correct declaration under sub-section (2) of section 79C.(u)to perform such other duties and functions as are imposed on the Tahsildar by any other provision of this Act or under any rule made thereunder.(B)Duties of Tribunal.—(a)to make necessary verification or hold an enquiry (including local inspection) and pass orders in cases relating to registration of a tenant as occupant under section 48A;(b)to decide whether a person is a tenant or not;(bb)to decide whether the land in respect of which an application under section 48A is made or in respect of which any question of tenancy is raised or involved, is or is not agricultural land; (bbb) to decide questions referred to it under section 133;(bbbb)to issue interim orders under section 48C;(bbbbb)determination of the land to be surrendered under section 67;(c)to hold necessary enquiry (including local inspection) and pass orders in cases relating to registration of agricultural labourers as owners of dwelling houses and land appurtenant thereto under section 38;(d)to perform such other duties and functions as are imposed on the Tribunal under the provisions of this Act or under any rule made thereunder.
