Section 6 in The Bengal Indigo Contracts Regulation, 1823
6. Investigations how and by whom conducted.
- [* *] ['Summary' repealed by Act 16 of 1874.] Investigations under this Regulation shall be conducted according to the form and in the manner prescribed for the conduct of [* *] ['Summary' repealed by Act 16 of 1874.] suits for arrears of rent [* * * *] [Words repealed by Act 16 of 1874.]. It shall [* *] [Words repealed by Act 16 of 1874.] be competent to any person whose claim under a deed of engagement for the cultivation and delivery of indigo-plant may have been set aside [* *] ['By a summary award' repealed by Act 16 of 1874.] or who may be otherwise dissatisfied with the decision passed on [* *] ['Summary' repealed by Act 16 of 1874.] [and investigation] [Substituted by Act 12 of 1891, Schedule II, for 'an investigation'.] under the foregoing provisions, to institute a regular suit for the recovery of the penalty stipulated in the deed of engagement, or for the establishment of any other claim or interest to which he may deem himself entitled.[* * * * *] [Sections 7 and 8 repealed by Act 7 of 1870.]
