Section 16 in The Maharashtra Revenue Jurisdiction Act, 1876
16. [ Privileges the [Government] [Section 16 was substituted for the original by section 2 of Bombay 21 of 1929.] [* * * *] [The words 'or the Federal Railway Authority' were omitted by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948.] in suits defended by it.
- Where any suit is brought in any Court of a subordinate judge of the first class [against the [Government] [The words 'against the Crown or the Federal Railway Authority' were substituted for the words, 'against Government' by the Adaptation of Indian Laws Order in Council.] ] [* * * *] [The words 'or the Federal Railway Authority' were omitted by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948.] or against any Revenue Officer, [and the [Government] [The words 'and the Crown or the Federal Railway Authority' were substituted for the words 'against Government' by the Adaptation of Indian Laws Order in Council.]] [* * * *] [The words 'or the Federal Railway Authority' were omitted by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948.] undertakes] the defence thereof, it shall be lawful [for the [State] [The words 'for the Provincial Government' were substituted for the words 'for the Government' by the Adaptation of Indian Laws Order in Council.] Government], by certificate signed by a Secretary thereto, require that the trial of any such suit shall have precedence over the trial of any other suit or other civil proceeding then pending in the Court of the first class subordinate judge, or, if the suit is transferred, in the Court of the District Judge; and the Court shall give effect to every such requirement.The privilege conferred [on the Provincial Government] [The words 'on the Provincial Government' were substituted of the words 'on Government', by the Adaptation of Indian Laws Order in Council.] by this section shall, mutatis mutandis, apply to any appeal or special appeal against any decree in any such suit as is described in this section.]
