Section 43 in Small Causes Court Act, 1968 (1911 A. D.)
43. a suit against the State 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 Ranbir Penal Code would be, an offence punishable under Chapter XVII of the said Code] [Article 43-A added by Act I of 1977 Schedule I.];
