Section 262 in The United Provinces Tenancy Act, 1939
262. Court in which proceedings to be instituted
. - (1) Notwithstanding anything in Section 15 of the Code of Civil Procedure, 1908 :-(a)All suits specified in serial Nos. 1 to 6, inclusive, of Group A, of the Fourth Schedule, in which the value of the subject-matter does not exceed two hundred rupees, and all application included in Group C of that Schedule shall be instituted in the Court of the tahsildar;(b)all suits under Serial Nos. 7 to 16, inclusive, of Group A of the Fourth Schedule, and all other suits included in that group in which the value of the subject-matter exceeds two hundred rupees and all suits included in Group B of that Schedule, and all application*: included in Group D of that schedule, shall be instituted in the Court of Assistant Collector in-charge of the sub-division :Provided that if there is no Assistant Collector in-charge of the sub-division, all such suits and applications shall be instituted in the Court of the Collector :Provided also that the Collector may, by written order, direct that any class of suits or applications referred to in this sub-section shall be instituted in the Court of any other Assistant Collector competent to try them under the provisions of this Act.(2)All applications included in Group E of the Fourth Schedule shall be made in the Court of the Collector.(3)All applications included in Group F of the Fourth Schedule shall be made in the Court empowered to entertain them under the provisions of this Act.Appeals
