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State of Uttar Pradesh - Section
Section 233 in The U.P. Land Revenue Act, 1901
233. Matters excepted from cognizance of Civil Courts. -
No person shall institute any suit or other proceeding in the Civil Court with respect to any of tire following matters :(a)the arrangement of Lekhpals' [halkas] [Substituted by U.P. Act No. 16 of 1953.];(b)claims by any person to any of the offices mentioned in [Sections 23 and 25] [Substituted by U.P. Act No. 16 of 1953.], or to any emolument or fees appertaining such office, or in respect of any injury caused by his exclusion therefrom, or claims by any person to nominate person to such offices;(c)[* * *] [Deleted by U.P. Act No. 1 of 1951.](d)the formation of the record-of-rights or the preparation, signing, or attestation of any of tire documents contained therein, or the preparation of tire annual registers;(e)to (m). [* * *] [Omitted by U.P. Act No. 1 of 1951.](C)Power to make rules[234. Power of Board to make rules. - (1) The Board may, with the previous sanction of the State Government, make rules consistent with this Act in respect of all or any of the following matters, namely :-(a)prescribing tire duties of Tahsildars and Naib-Tahsildars and regulating their postings and transfers and their appointment in temporary vacancies;(b)prescribing the forms, contents, methods of preparation, attestation and maintenance of the record-of-rights and other records, maps, field books registers, and lists made or kept under this Act and prescribing the kind of land, if any, in respect of which any such record need not be prepared under Section 32;(c)regulating the imposition of lines, under Section 38 for failure to notify successions and transfers.(d)regulating the costs which may be recovered in or in respect of any proceeding under this Act;(e)regulating tire procedure to be followed by any officer (or other person), who under any provision of this Act is required or empowered to take action in any case or proceeding under this Act;(f)generally for the guidance of all persons in a case or proceeding under this Act, and for carrying out the provisions of this Act in respect of such case or proceeding;(g)regulating the issue of licences to persons to act as petition writers in the revenue Courts, the conduct of business by such persons and the scale of fees to be charged by them, and the cancellation of such licences for breach of the terms and conditions thereof.| Serial No. | Areas |
| 1 | The Kumaun Division, consisting of the districts of Naini Tal, Al-mora and Garhwal (exclusive of the settled tracts of the Tarai subdivision of the Naini Tal District). |
| 2 | In the Mirzapur District- |
| (1) The tappa of Agori Khas and south Kon, in the pargana of Agori. | |
| (2) The tappa of British Singrauli, in the pargana of Singrauli. | |
| (3) The tappar of Phulwa Dudhi and Barha, in the pargana of Bechipar. | |
| (4) The Dudhi Kham estate. | |
| 3 | [* * *] [Omitted by U.P. Act No. 6 of 1915.] |
| 4 | The tract of country known as Jaunsar-Bawar, in the Dehra Dun District. |
| Acts repealed | Extent of repeal | |
| Act No. XIX of 1873 | The Agra Province Land Revenue Act. | The whole, so far as not already repealed. |
| Act No. XVII of 1876 | The Oudh Land Revenue Act. | The whole, so far as not already repealed. |
| Act No. VIII of 1879 | The Agra Province Land Revenue Act, 1879. | Sections 2 to 17 and 25 to 27, inclusive. |
| Act No. IX of 1889 | The United Provinces Kanungos and Patwaris Act, 1889. | Sections 10, 11, 12, 17 and 19. |
| Act No. XX of 1890 | The North-Western Provinces and Oudh Act, 1890. | Sections 3, 4, 12 to 16, 18 to 20, 21 (so far as not already repealed), 22 to 27, 32 to 34 and 64. |