Section 5(a) in The Maharashtra Revenue Jurisdiction Act, 1876
(a)suits [against the [Government] [The words 'against the Crown' were substituted for the words 'against Government' by the Adaptation of Indian Laws Order in Council.] ] to contest the amount claimed, or paid under protest, or recovered, as land-revenue, on the ground that such amount is in excess of the amount authorized in that behalf [by the [State] [The words 'by the Provincial Government' were substituted for the words 'by Government' by the Adaptation of Indian Laws Order in Council.] Government] or that such amount had, previous to such claim, payment or recovery, been satisfied, in whole or in part or that the plaintiff, or the person whom he represents is not the person liable for such amount;
