(1)Any person deeming himself aggrieved (a) by any proceedings taken under colour of this Act, or (b) by neglect or breach of any of its provisions, shall be at liberty to seek redress by filing a suit for damages before the Collector.(2)This section shall not be deemed to bar any right of action in a Civil Court in any case not taken out of its jurisdiction by this Act.(3)Provided always that any person who files a suit for damages under subsection (1) shall not be entitled to file a suit in respect of the same cause of action before a Civil Court.Agents of Landholders
