Section 13 in The Exemptions from Land-Revenue (No. 1) Act, 1863
13. Appeal from proceedings of officers making adjustment to be made to Provincial Government.
- When any adjustment of a claim or claims to total or partial exemption from land-revenue has been made by the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Government In Council' by the Adaptation of Indian Laws Orders in Council.], or any duly authorized officer [of the Crown] [The words 'of the Crown' were substituted for the words 'of Government' by the Adaptation of Indian Laws Orders in Council.] under the second, fifth, and eighth sections [* * *] [The Words 'of this Art' were repealed by the Bombay General Clauses Art, 1886 (Bombay 3 of 1886) Schedule B. This Schedule has been printed as an Appendix to the Bombay General Clauses Act 1904. (Bombay 1 of 1904)] [* * * * *] [The words 'it shall not be competent any Civil Court of law or Equity to question such adjustment; so far as the right of Government to levy from the holder or holders of the lands for the time being the nazrana and the annual quit rents mentioned in the said second fifth and eight section or any of them is concerned' were repealed by the Bombay Revenue jurisdiction Act, 1876 (10 of 1876).], any appeal from or against the proceedings, orders or acts of the officers [of the Crown] [The words 'of the Crown' were substituted for the words 'of Government' by the Adaptation of Indian Laws Orders in Council.] engaged in making any such adjustment shall be made to the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Government in Council' by the Adaptation of Indian Laws orders in Council.] or to such officer or officers as may be appointed by the [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Government in Council' by the Adaptation of Indian Laws orders in Council.] to take cognizance of such appeals and shall not be recognizable by any other authority.
