Section 35(43) in The Rajasthan Small Causes Courts Ordinance, 1950
(43)a suit against the [State Government] [Substituted by Rajasthan Act No. 2 of 1957.] to recover money paid under protest in satisfaction of a claim made by a revenue authority on account of an arrear of land revenue or of a demand recoverable as an arrear of land revenue;(43-a) a suit to recover property obtained by an act which is, or, save for the provisions of Chapter IV of the Penal Code, would be, an offence punishable under Chapter XVII of the said Code;
