7. For provisions as to Courts of officers appointed under this section, see the Sonthal parganas Justisce Regulation, 1893 (5 of 1893 ), Ch. III, Part II.
Any directions issued under cl. 2 of s. 1 must be consistent with enactments in force in the Sonthal Paraganas, See Regulation 5 of 1893, s. 27.Suits exceeding value of one thousand rupees.-- 1 Provided that all civil suits in which the matter in dispute shall exceed the value of one thousand rupees shall be tried and determined according to the general laws and Regulations in the same manner as if this Act had not been passed: Collection of permanently- settled land- revenue.-- Provided also that all permanently- settled land- revenue shall be collected and paid at the same places and in the same manner as if this Act had not been passed.
