(3)On receiving such application, the Deputy Commissioner shall, after giving notice in the prescribed manner to the landlord, the person, if any, referred to in subsection (2), the heirs of the last village-headman, the tenants and such other persons, if any, as he considers should be parties to the proceeding, make such inquiry as appears necessary, and determine the person, who, in accordance with customs, Should be village-headman entitled to hold the tenancy, and shall place such person in possession of the tenancy, if such person is not already in possession thereof.
