- [(1) A District Collector or Collector hearing suits or applications of the nature specified in Parts A and B of the Schedule and the [Board of Revenue] [This sub-section was substituted for the original sub-section (1) by section 108(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] or the District Collector exercising appellate or revisional jurisdiction therefrom shall hear and determine such suits or applications or exercise such jurisdiction as a Revenue Court.No Civil Court in the exercise of its original jurisdiction shall take cognizance of any dispute or matter in respect of which such suit or application might be brought or made.]Appeals(2)[Decrees and orders passed in the suits and applications referred to in sub-section (1)] [Substituted for the words brackets, 'and figure 'Decrees and orders passed under sub-section (1)' by section 108(ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] shall be subject to appeal as provided in the sixth column of Parts A and B of the Schedule.(3)The decision of a Revenue Court or of an appellate or revisional authority in any suit or proceeding under this Act on a matter falling within the exclusive jurisdiction of the Revenue Court shall be binding on the parties thereto and persons claiming under them, in any suit or proceeding in a Civil Court in which such matter may be in issue between them.(4)The decision of a Civil Court on any matter falling within its jurisdiction shall be binding on the parties thereto and persons claiming under them in any suit or proceeding before a Revenue Court or an appellate or revisional authority in which such matter may be in issue between them.] [Added by section 108(iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
