91. [ Suit against orders under section 89 and 90. [This section was substituted for the original section 91 by section 54 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- Any person aggrieved by an order under section 89 or section 90 may institute a suit before the Civil Court within one year from the date of the order to establish the right which he claims to the property in dispute and for compensation.] [Substituted for the words 'delivered to the cultivator' by section 51 (iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
