Section 37 in The Bengal Public Demands Recovery Act, 1913
37. General bar to jurisdiction of Civil Courts save where fraud alleged.
- Except as otherwise expressly provided in his Act, every question between the certificate holder and the certificate debtor, or there representatives, relating to the making execution discharge or certification of a certificate duly filed under this Act, or relating to the confirmation of setting aside by an order under this act, of a sale held in execution of such certificate, shall be determined not by a suit, but by order to the Certificate Officer before whom such question arises or of such other Certificate Officer as he may determine :Provided that a suit may be brought in Civil Court in respect of any such question upon the ground of fraud.
