Section 31 in The Bengal Land-Revenue Settlement Regulation, 1822
31. First. - On appeal against Collector's decision his proceedings to be on record.
- Whenever a regular suit may be instituted in a Civil Court, with a view to set aside or alter a summary judgment passed by a Collector the proceedings held on the summary inquiry shall be called for by precept from the Court, and filed on the record of the case.Second. - No such appeal cognizable by, or referable to, any Munsif. - [* * * *] [Words omitted by Act 1 of 1903. Act 25 of 1837 and Act 16 of 1874.] all [* * *] [Words 'registers, sadar amins and,' omitted by Act 16 of 1874.] Munsifs shall, in cases tried by them, be held and bound by the decisions passed, and records prepared, by Collectors or other Revenue-officers under the provisions of this Regulation, unless the same shall have been rescinded or altered by the Board or by the zila or other similar or superior Court, on a regular suit.
