(2)Subject to the orders of a District Collector, a Collector [***] [The words 'or other Revenue-officer' were omitted by section 121 (ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] may sit for the disposal of suits, [applications] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and proceedings under this Act in any place within the district.
