Section 26 in The Bengal Land-Revenue Settlement Regulation, 1822
26. Pleadings required.
- No other pleadings shall be required from the parties in [suits the cognisance of which is hereby vested in Collectors] [Words substituted for the words 'such suits' by Act 1 of 1903.] than a plaint and answer :Provided that, if the parties should at any time wish to file an amended plaint or an amended answer, or any explanatory motion, such subsidiary pleadings shall be received.
