Section 4(3) in The Bombay Revenue Jurisdiction Act, 1876
(3)to have any such entry either omitted or amended ;(e)the distribution of land or allotment of laud-revenue on partition of any estate under Bombay Act 4 of 1868, or any other law for the time being in force;(f)[Subs. by the Adaptation of Indian Laws Order in Council, for “claims against the Crown”][claims against [Government-Subs. by the Adaptation of Laws Order, 1950, for “Crown”]]- to hold land wholly or partially free from payment of land-revenue, or to receive payments charged on or payable out of the land-revenue, or to set aside any cess or rate authorized by Government under the provisions of any law for the time being in force, or respecting, the occupation of waste or vacant land belonging to Government;(g)claims regarding boundaries fixed under Bombay Act No. 1 of 1865, or any other law for the time being in force, or to set aside any order passed by a competent officer under any such law with regard to boundary-marks: Proviso.-Provided that if any person claim to hold land wholly or partially exempt from payment of land-revenue under-(h)any enactment for the time being in force expressly creating an exemption not before existing in favour of an individual or of any class of persons, or expressly confirming such an exemption on the ground of its being shown in a public record, or of its having existed for a specified term of years, or(i)an instrument or sanad given by or by order of the Governor of Bombay in Council under Bombay Act No. II of 1863, section one, clause first, or. Bombay Act No. VII of 1803, section two, clause first, or(j)any other written grant by the British Government expressly creating or confirming such exemption, or(k)a judgment by a Court of law, or an adjudication duly passed by a competent officer under Bombay Regulation 17 of 1827, chapter X, or under Act No. 11 of 1852, which declares the particular property in dispute to be exempt; such claim shall be cognizable in the Civil Courts.* Subject to verification and confirmation by the Department.
