130. Suits to decide disputes as to entries in or omission from record - (1) Where there is a dispute regarding the correctness of any entry made in a record prepared under this Chapter, or regarding any incorrect omission therefor on a suit may be instituted before a Revenue Officer at any time within three months from the date of the certificate of the final publication of the record.
Provided that in any suit under this Section, the Revenue Officer shall not try any issue which has been, or is already, directly and substantially in issue between the same parties or between parties under whom they or any of them claim, in proceedings for the settlement of rents, where such issue has been tried and decided, or is already being tried, by a Revenue Officer acting under Section 86 in proceedings instituted after the final publication of the record.(2)In all suits under this Section, 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.(3)An appeal shall lie, in the prescribed manner and to the prescribed officer, from the decision of the Revenue Officer in such suits.
