Section 17 in The Chennai City Land Revenue Act, 1851
17. Jurisdiction of Civil Courts in [Chingleput] [Now the Chengalpet district was bifurcated into Kancheepuram and Thiruvallur districts.] in suits against Revenue officers.
- All actions concerning any trespass or injury committed by any Revenue-officer, acting under colour of this Act, or concerning any claim in respect of any goods taken by, or any moneys paid to, any Revenue-officer under this Act, or concerning any claim of rent or revenue on the part of [the Government] [The words 'the Crown' were substituted for the words 'East India Company' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.] under this Act, shall be tried and determined in the Civil Courts established by [the Government] [The words 'the Crown' were substituted for the words 'East India Company' by the Adaptation Order of 1937 and the word 'Government' was substituted for 'Crown' by the Adaptation Order of 1950.] in the Zila of [Chingleput] [Now the Chengalpet district was bifurcated into Kancheepuram and Thiruvallur districts.], notwithstanding that the cause of action in respect of which such action is brought arose, or the defendant therein reside, within the limit of the town of [Chennai] [Substituted for 'Madras' by the Tamil Nadu Act 28 of 1996, w.e.f. 30.9.1996.], and every such action shall be brought within six months after the cause of action arose, and not afterwards.
