- (1.)At the close of chapter II, Section 29 occurs. So, Section 29, by its term is confined to those cases where the landlord is entitled to terminate tenant's tenancy and seek possession. Section 29 is not attracted to the proceedings under Section 32P for one patent reason . Section 32P(2)(b) refers to surrender of possession to landlord subject to the limitation of Sections 31 and 31 A. Section 29 deals with the order of a Mamlatdar to be passed after being satisfied about the provisions of clauses (c) and (d) of Section 31A. So the scope of Section 29 and the scope of Section 32P{2) are quite distinct. Section 29 is not attracted to a case of surrender of possession of the land ordered by the competent authority u/s. 32 P of the act.
Rule discharged.