Section 16 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955
16. Procedure to be followed in suits, applications and other proceedings under the Act.
- All suits for ejectment of a tenant from a holding on the grounds specified in clause (i) of Section 3 shall be instituted in the Court of the Tahsildar, while suits for ejectment on any other ground specified in that section shall lie in the Court of the Assistant Collector in charge of the sub-division.
