14. Saving of suits by persons aggrieved by any proceeding.
- Subject to the provisions of section 4, any person aggrieved by any proceedings under this Act may apply to the Civil Court for redress:Provided that the Civil Court shall not take cognizance of any suit instituted by such person for any such cause of action unless such suit shall be instituted within six months from the time at which the cause of action arose.Explanation. - The cause of action shall be deemed to have arisen -(a)in respect of any assessment or penalty, on the date on which such assessment or penalty was levied;(b)in respect of eviction or forfeiture, on the date of eviction or forfeiture.
