9. Effect of settlements of rents and decisions by Revenue-officers made before the commencement of this Act.
(1) Every settlement of rent or decision of a dispute by a Revenue-officer under section 104 or section 106 of the Bengal Tenancy Act, 1885, before the commencement of this Act in respect of which no appeal has, before the commencement of this Act, been preferred to the Special Judge appointed under section 108 of that Act, shall have the force and effect of a decree of a Civil Court in a suit between the parties, and shall be final :Provided that an appeal shall lie to the District Judge from any such settlement or decision which was made or given within thirty days before settlement or decision which was made or given within thirty days before the commencement of this Act, if the appeals be presented within thirty days from the date of such settlement or decision.(2)The provisions of the Code of Civil Procedure relating to appeals shall, as nearly as may be apply to all such appeals.
