113. Decision on claims to property by or against village panchayat.
(1)In any revenue village where any property or any right in or over any property is claimed by or on behalf of the panchayat or by any' person against the panchayat, it shall be lawful for the Collector, after formal enquiry of which due notice has been given, to pass an order deciding the claim.(2)Any suit instituted in any Civil Court after the expiration of one year from the date of the communication of any order passed by the Collector under sub-section (1), or if one or more appeals have been made against such order within the period of limitation then, from the date of communication of any order passed by the final appellate authority as determined according to section 204 of the Bombay Land Revenue Code (V of 1879), shall be dismissed (although limitation has not been set up as a defence) if the suit is brought to set aside, such order or if the relief claimed is inconsistent with such order, provided that the plaintiff has received due notice of such order.(3)(a)The powers conferred by this section on the Collector may be exercised also by an Assistant or Deputy Collector or by a Survey Officer or such other officer appointed under the said Code.(b)The formal inquiry referred to in this section shall be conducted in accordance with the provisions relating to such enquiry under the said Code.(c)A person shall be deemed to have had due notice of any inquiry or order under this section if notice thereof has been given in the prescribed manner.D. Officers and Servants of Panchayats
