(1)Any person aggrieved by an entry in a settlement record prepared under sections 168 to 171 and incorporated in a record-of-rights finally published under sub-section (3) of section 170 or by an omission to settle a rent, may institute a suit in the Civil Court [for the relief he claims] [Substituted for 'which would have jurisdiction to entertain a suit for the possession of the land to which the entry relates or in respect of which the omission was made' by section 94(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
