129. Right to exemption to be determined by the Collector.
- [(1)] [Section 129 was numbered as sub-section (1) of that section and sub-section (2) was added by Bombay 11 of 1912, section 2.] Claims to exemption [under sub-section (1) of section 128] [These words, brackets and figures were substituted for the words 'under the last preceding section' by Gujarat 24 of 1981, section 3 (w.e.f. 19-11-1981).] shall be determined by the Collector after a summary inquiry, and his decision shall be final.(2)[ Any suit instituted in a Civil Court to set aside any order passed by the Collector under sub-section (1), in respect of any land situate within the site of a village, town or city, shall be dismissed (although limitation has not been set up as a defence) if it has not been instituted within one year from the date of the order.] [Section 129 was numbered as sub-section (1) of that section and sub-section (2) was added by Bombay 11 of 1912, section 2.]
