- No suit or other proceedings shall, unless otherwise excepted by any express provision made in this Actor in any other enactment or law for the time being in force, lie or be instituted in any Civil Court with respect to any matter arising under, and provided for, by this act:Provided that, if, in a boundary dispute or any other dispute between- estate-holder, a question of title is involved, a civil suit may be brought for the adjudication of such question.
