52. Institution of suit in Civil court where any person is aggrieved by determination of boundary.
(1)The highway authority or any other person deeming itself or himself aggrieved by the determination of any boundary under Sections 48 and 49 or 50 may, subject to the provisions of the Parts II and III of the Indian Limitation Act, 1908 institute a suit in a civil court within a year from the date of the notification under sub-section (I) of Section 51, to set aside or modify the said determination, and the survey, shall if necessary be altered in accordance with the final decree of the suit, and the alteration, if any, shall be noted in the record.(2)The plaintiff in such suit shall join as parties to it all persons including the highway authority (where such authority is itself the plaintiff) whom he has reason to believe to be interested in the boundary which is the subject of the suit.
