Section 10 in The Bengal Rent Settlement Act, 1879
10. Suit to contest rents.
- Every under-tenant and raiyat shall be liable to pay the rent recorded as demandable from him under this Act, unless it shall be proved in any suit instituted by such under-tenant or raiyat to contest his liability to pay the same that such rent has not been assessed in accordance with the provisions of this Act.But nothing in clause (c) of section 7 of this Act or in this section shall be held to limit the discretion of the Court in determining in any suit under this section the rent of an under-tenant of the class described in the said clause (c).No suit under this section shall be instituted otherwise than within four months after the publication of the jamabandi, or extracts as aforesaid, in the village in which the lands which are the subject of the suit or any part thereof are situated.
