- Every order of a Collector passed under the first clause of Section 55 shall be of the same force and effect as an order passed by the Judge under Section 4 of [Act 19 of 1841] [Repealed and re-enacted by Act 39 of 1925.] (an Act for the protection of movable and immovable property against wrongful possession in cases of succession), determining summarily the right to possession and delivering possession accordingly;and no proceedings shall be taken by any Civil Court under the said Act in respect of any claim or dispute which has been determined by an order of the Collector as aforesaid.
