Section 10 in The United Provinces Agriculturists Relief Act 1934
10. [ Jurisdiction of Collector under this chapter] [Republished by section 27 (1) of U.P. Act XIII of 1940, except in its application to mortgages made before the commencement of that Act].
-Applications under this chapter shall, if the principal money secured docs not exceed Rs. 500, be brought before the Collector, and the word "court" in this chapter shall in such cases include the "Collector".
