- Suits under this Act, or under Act X of 1859 shall be preferred in the revenue office of the district, or, when a subdivision of a district has been placed under the jurisdiction of a Deputy Collector, in the revenue office of the subdivision in which the cause of action shall have arisen or, when the cause of action shall have arisen within the limits of the local jurisdiction of any Deputy Collector not in charge of a subdivision, but who has been specially authorized by [the State Government] [The words 'State Government' first Substituted for the word 'Government' by Government of India (Adaptation of Indian Laws) Order, 1937. Thereafter the word 'State' Substituted for the word 'Provincial' by Adaptation of Laws Order, 1950.] to receive such suits, then in the office of such last-mentioned Deputy Collector:Provided always that the Collector may withdraw any suit from any, Deputy Collector and try it himself, or refer it to another Deputy Collector.If the lands comprised in any taluk, farm or other tenure, or any lands held under one lease or engagement, at or one entire rent, in respect of which arrears of rents may be due, are situated in more than one district or subdivision, or within the local limits of the jurisdiction of more than one Deputy Collector so specially authorized as aforesaid, the district or sub-division or local limits in which the greater part of such lands is situate shall be held to be the district of subdivision or local limits in which the cause of action has arisen; and, if any question shall be raised respecting the district or subdivision or local limits within which the greater part of the lands is situate, the Board of Revenue, or, if all the lands be situate in one district, the Collector of the district, shall decide the question; and such decision shall be conslusive on the point of jurisdiction.
