(1)Any person aggrieved by an entry of a rent settled in a Settlement Rent Roll prepared under Sections 119 to 124 and incorporated in a record-of-rights finally published under Section 116, or by an omission to settle a rent for entry in such Settlement Rent Roll, may institute a suit in the Civil Court which would have jurisdiction to entertain a suit for the possession of the land to which the entry relates or in respect of which the omission was made.
