252. Decisions of disputes regarding entries or omissions in record-of-rights - (1) At any time within three months from the date of the certificate of the final publication of the record-of-rights under this Act, or under any law in force before the commencement of this Act, a suit may be instituted before a Revenue Officer, for the decision of any dispute regarding any entry of a 'Mundari-khunt-kattidari tenancy or the incidents thereof in the record, or regarding any omission to enter such a tenancy or any incident thereof in the record, and the Revenue Officer shall hear and decide the dispute.
(2)In all such suits, the Revenue Officer shall, subject to any rules made in this behalf under Section 264, adopt the procedure laid down in Chapter XVI for the trial of suits before the Deputy Commissioner.
