Section 86(3) in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
(3)Both the conditions laid down in sub-rule (1) should be satisfied before a case is taken up by an Assistant Collector incharge of a subdivision or judicial officers appointed exclusively to deal with the revenue cases in district where the scheme for the separation of Executive and judicial functions is in force. Where a doubt arises as to whether or not the amount of land revenue is less than five thousand rupees, or the total debts involved are less than one lakh rupees, the case shall be dealt with the Collector.]
