Section 1(a) in The Maharashtra Revenue Jurisdiction Act, 1876
(a)any suit regarding the assessment of revenue on land situate in [The City of Bombay] [The words 'the City of Bombay' were substituted for the words 'the Collectorate of Bombay' by Section 9 of the Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945 (Bombay 17 of 1945), Schedule E, read with Bombay 52 of 1947, Section 2 proviso.], or the collection of such revenue;
