Section 6A(3) in The Bengal Patni Taluks Regulation, 1819
(3)If any of the co-sharers of the applicant or the zamindar or any of his co-sharers object that the applicant has no right to the share claimed by him, or that his interest in the patni taluk is less or other than that claimed by him, or if the application be in respect of a specific portion of the land of a taluk, that the amount of rent stated by the application to have been heretofore paid on account of such portion of land is not the amount which has been recognized by the other sharers as the rent thereof, the Collector shall refer the parties to the civil court and shall suspend proceedings until the question at issue is judicially determined.
