Section 87(3) in The Bombay Land Revenue Code, 1879
(3)[] [These sub-sections were originally paragraphs of section 87. They were numbered as subsections by Bombay 4 of 1913, section 39.] Assistance may be refused or granted to a limited extent only. - But, if it appears to the Collector that the question at issue between the parties is of a complicated or difficult nature, he may in his discretion either refuse the assistance asked for, or, if the land to which the dispute relates, has been assessed under the provisions [of this Act] [These words were substituted by Bombay 20 of 1939, section 5.] grant assistance to the extent only for the assessment so fixed upon the said land.
