(2)Subject to the exceptions hereinafter specified, no Civil Court shall exercise jurisdiction as to any of the following matters, namely:-(a)claims against the Government relating to any property appertaining to any office or for any service whatsoever;(b)objections,-(i)to the amount or incidence of any assessment of land revenue under this Act, or(ii)to the mode of assessment or levy, or to the principle on which such assessment or levy is fixed, or(iii)to the validity or effect of the notification of survey or settlement;(c)claims connected with or arising out of any proceedings for the realisation of land revenue or other demands recoverable as arrears of land revenue under this Act, or any other law for the time being in force;(d)claims to set aside, on account of irregularity, mistake, or any other ground, except fraud, sales for arrears of land revenue;(e)claims against the Government,-(i)to be entered in the revenue survey or settlement records or any land record as liable for the revenue or as superior holder, inferior holder, occupant, mortgagee, landlord or tenant;(ii)to have any entry made in any record of a revenue survey or settlement, or(iii)to have any such entry either omitted or amended;(f)the distribution of land or allotment of land revenue on partition of any estate under this Act or any other law for the time being in force;(g)claims against the Government,-(i)to hold land wholly or partly free from payment of land revenue; or(ii)to receive payments charged on or payable out of the land revenue; or(iii)to set aside any cess or rate payable under the provisions of any law for the time being in force; or(iv)respecting the occupation of waste or vacant land belonging to Government;(h)claims regarding boundaries fixed under this Act or under any other law for the time being in force, or to set aside any order passed by a competent officer under any such law with regard to boundary marks or survey marks:Provided that if any person claims to hold land wholly or partially exempt from payment of revenue under,-(a)any law for the time being in force expressly creating an exemption not before existing in favour of an individual, or of any class of persons, or expressly confirming such an exemption on the ground of its being shown in a public record, or of its having existed for a specified term of years, or(b)any written grant from the Government expressly creating or confirming such exemption, -such claim shall be cognizable by a Civil Court.
