Section 30 in The Bengal Land-Revenue Settlement Regulation, 1822
30. Parties having claims cognizable by Collectors and not wishing summary trial, may, in first instance bring regular suit.
- All persons having claims or complaints to prefer to the nature of those made cognizable by Collector under the provisions of this Regulations and not wishing to avail themselves of the summary process authorized in that Court, shall be at liberty to institute their claims or complaints, in the first instance, by a regular suit before the local Munsif, or in the Zila [* * *] [The words 'or city1, Repealed by Act 16 of 1874.] Adalat [* * *] [The words 'or Provincial Court of the Division' Repealed by by Act 16 of 1874.], according as the suit may be cognizable in these Courts respectively [* * *] [The words 'under the General Regulations for the administration of civil justice,' Repealed by by Act 16 of 1874.].
