Section 24 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
24. [ Limitation of suits in Civil Courts. [Sections 23 and 24 have been modified by Bengal Reg. 3 of 1828, Section 13.]
- First. - Persons whose Lands may be assessed, either in failure' to give security or to institute a suit within the prescribed time, shall nevertheless be entitled to sue any time within one year from the date of their being informed of the [Board's] decision; but after the above period shall have elapsed the decision of the [board] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] shall be final and conclusive:Proviso. - Provided, however, that in cases in which the party may be able to show good and sufficient cause for not having sued within the said period such as minority or absence, no limitation as to time shall prevail other than that generally prescribed by the existing Regulations in regard to private claims.][* * * * *] [Clause 2 repealed by Act 16 of 1874.]
