Section 23 in The Chota Nagpur Encumbered Estates Act, 1876
23. Saving of jurisdiction of Courts in Chota Nagpur in respect of certain suits.
- [Subject to the provisions of section 21B] [Inserted by Act 2 of 1924.] nothing in this Act precludes the Courts in Chota Nagpur having jurisdiction in suits relating to the succession to, or claims of maintenance from, any immovable property brought under the operation of this Act from entertaining and disposing of such suits; [x x x] [Inserted by Act 2 of 1924.],
