Section 4(3) in The Maharashtra Revenue Jurisdiction Act, 1876
(3)to have any such entry either omitted or amended;(e)the distribution of land or allotment of land-revenue on partition of any estate under [Bombay Act IV of 1968] [Bombay 4 of 1968, Bombay 1 of 1865 (expect as 37 and 38) and Bombay Reg. 17 of 1827 are repealed by the Bombay Land Revenue Code, 1879 (Bombay V of 1879), in areas in which the latter Act is in force Sections 37 and 38 of Bombay 1 of 1865 are repealed so far as they apply to any village in the Ratnagiri or the Kolaba District to which the Khoti Settlement Act, 1880 (Bombay 1 of 1880), extends or is extended.] or any other law for the time being in force;(f)[claims against the [Government] [The words 'claims against the Crown' were substituted for the words 'claims against Government' by the Adaptation of Indian Laws Order in Council.] ]-to hold land wholly or partially free from payment of land-revenue or to receive payments charged on or payable out of the land-revenue, or to set aside [any cess, rate, premium or penalty imposed, assessed or authorized] [These words were substituted for the words 'any cess or rate authorized' by Bombay 48 of 1959, Section 4(ii).] [by the [State] [The words 'by the Provincial Government' were substituted for the words 'by Government' by the Adaptation of Indian Laws Order in Council.] Government] under the provisions of any law for the time being in force, or respecting the occupation of waste or vacant land belonging [to the [Government] [The words 'to the Crown' were substituted for the words 'to Government' by the Adaptation of Indian Laws Order in Council.] ];(fa)[ claims against the Government or any Revenue Officer for remission or suspension of land revenue, or for a declaration that crops have failed in any year; [Clauses (fa) to (ff) were inserted by Bombay 48 of 1959, Section 4(iii).](fb)suit to set aside or modify decision determining village site or abadi made by the Collector or a survey officer under the Bombay Land Revenue Code, 1879 or by any Revenue Officer under any other law for the time being in force;(fc)suit to compel the performance of any duty imposed on any Revenue Officer by or under any law relating to land revenue.(fd)suit for or in respect or the declaration of a Bhumidhari as having the right of a Bhumiswami under section 150 of the Madhya Pradesh Land Revenue Code, 1954;(fe)application for purchase of right in trees under sub-section (3) of section 162 of the Madhya Pradesh Land Revenue Code, 1954;(ff)suit to modify any entry in the Nistar Patrak prepared under section 219 of the Madhya Pradesh Land Revenue Code, 1954;](g)claims regarding boundaries fixed under [Bombay Act No. I of 1865,] [Bombay 4 of 1968, Bombay 1 of 1865 (expect as 37 and 38) and Bombay Reg. 17 of 1827 are repealed by the Bombay Land Revenue Code,1879 (Bombay V of 1879), in areas in which the latter Act is in force Sections 37 and 38 of Bombay 1 of 1865 are repealed so far as they apply to any village in the Ratnagiri or the Kolaba District to which the Khoti Settlement Act, 1880 (Bombay 1 of 1880), extends or is extended.] or any other law for the time being in force, or to set aside any order passed by a competent officer under any such law with regard to boundary-marks:Provided that, if any person claims to hold wholly or partially exempt from payment of land-revenue under-(h)any enactment for the time being in force expressly creating an exemption not before existing in favour of an individual or of any class of persons or expressly confirming such an exemption on the ground of its being shown in a public record or of its having existed for a specified term of years, or(i)an instrument or sanad given by or by order of the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor of Bombay in Council' by the Adaptation of Indian Laws Order In Council.] Government] under Bombay Act No. II of 1863, section 1, clause first, or Bombay Act No. VII of 1863, section 2, clause first, or(ii)[ any instrument, sanad or other written grant duly given duly given or made by any of the Governments of the territories, which immediately before the commencement of the States Reorganisation Act, 1956 were comprised in the State of Substituted by A.O. 1960. Hyderabad or Madhya Pradesh] and which now form the State of Maharashtra, or] [Clause (ii) was Inserted by Bombay 48 of 1959, Section 4(iv).](j)any other written grant by the British Government expressly creating or confirming such exemption, or(k)a judgment by a Court of law, or an adjudication duly passed by a competent officer under [Bombay Regulation XVII of 1827,] [Bombay 4 of 1868. Bombay 1 of 1865 (except Sections 37 and 38), and Bombay Reg. 17 of 1827 are repealed by the Bombay Land- Revenue Code, 1879 (Bombay V of 1879) in areas in which the latter Act is in force Sections 37 and 38 of Bombay 1 of 1865 are repealed so far as they apply to any village in the Ratnagiri or the Kolaba District to which the Khoti Settlement Act, 1880 (Bombay 1 of 1880), extends or is extended.] Chapter X, or under [Act No. XI of 1852] [Bombay Rent-free Estates Act, 1852.] [or any other law for the time being in force] [These words were inserted by Bombay 48 1959, Section 4(iv).], which declares the particular property in dispute to be exempt,such claim shall be cognizable in the Civil Courts.Illustrations to (h)
