179. Limitation of jurisdiction of Civil Courts in matters other than rent relating to the record-of-rights.
- No suit shall be brought in any Civil Court in respect of any order directing the preparation of a record-of-rights under this Chapter, or in respect of the framing, publication, signing or attestation of such a record or of any part of it, or, save as provided in section 173, for the alteration of any entry in such a record of a rent settled under sections 168 to 172:Provided that any person who is dissatisfied with any entry in, or omission from, a record-of-rights framed in pursuance of an order made under sub-section (1) of section 164, which concerns [his right] [Substituted for the words 'a right of which he is in possession' by section 100 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] may institute a suit for declaration of his right under Chapter VI of the Specific Relief Act, 1877 [(Central Act I of 1877)] [See now Specific Relief Act, 1963 (Central Act 47 of 1963).].
