Section 11 in The Maharashtra Revenue Jurisdiction Act, 1876
11. Suits not to be entertained unless plaintiff has exhausted right of appeal.
- [Except as otherwise expressly provided in the Maharashtra Land Revenue Code, 1966, no Civil Court shall entertain] [These words were substituted for the words 'No Civil shall entertain' by Maharashtra 41 of 1966, Section 334 (Schedule K).] any suit [against the [Government] [The words 'against the Crown' were substituted for the words 'against Government' by the Adaptation of Indian Laws Order in Council.] ] on account of any act or omission of any Revenue-officer unless the plaintiff first proves that previously to bringing his suits, he has presented all such appeals allowed by the law for the time being in force as, within the period of limitation allowed for bringing such suit, it was possible to present.
