Section 31 in The Bengal Land-Revenue Settlement Regulation, 1822
31. On appeal against Collector's decision his proceedings to be on record.
- First. - Whenever a regular suit may be instituted in a Civil Court with a view to set aside or alter a summary judgement passed by a [Collector] [For the exercise of functions of Collectors by other officers, see Section 35.] the proceedings held on the summary inquiry shall be called for by precept from the Court, and filed on the record of the case.No such appeal cognizable by or referable to any Munsif. - Second. - [* * *] [The words 'registers sadar amins and,' Repealed by Act 16 of 1814.] Munsifs shall, in cases tried by them, be held and bound by the decisions passed, and records prepared, by [Collector] [For the exercise of functions of Collectors by other officers, see Section 35.] or other Revenue Officers under the provisions of this Regulation, unless the same shall have been rescinded or altered by the [Board] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] or by the Zila or other similar or superior Court, on a regular suit.
