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Bengal Presidency - Section

Section 62 in Bengal Survey Act, 1875

62. No suit to be brought unless appeal first preferred.

- No suit shall be brought to set aside an order of a Superintendent of Survey, Collector, Assistant Superintendent or Deputy Collector deciding a boundary-dispute, unless an appeal shall have been first preferred under section 59 or section 60, or unless the person suing was at the time when such order was passed a minor, or insane or an idiot.