Section 18 in The Bengal Land-Revenue Settlement Regulation, 1822
18. Collectors to be Judges of question of jurisdiction.
- The Collector shall in cases of doubt be the Judge of the question of jurisdiction, subject to the orders of the Board and [of the State Government] [Words 'of the Provincial Government' substituted for the words 'of Government' by the Government of India (Adaptation of Indian Laws) Order, 1937, then the words 'State' substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.]; and the Courts of Judicature shall not disturb possession given by the Collector except on a regular suit, and on a decision as to the right.
