- Nothing in section 61 shall be held to prevent the Civil Courts from entertaining any of the following suits, namely:-(a)suits against the State Government 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 authorised in that behalf by the State 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;(b)suits between private parties for the purpose of establishing any private right, although it may be affected by any entry in any land record;(c)suits between private parties for possession of any land being a whole survey number or sub-division of a survey number or a part thereof.
