Section 30 in The Bengal Land-Revenue Settlement Regulation, 1822
30. Parties having claims cognizable by Collectors, and not wishing summary trial may in first instance bring regular suit.
- All persons having claims or complaints to prefer of the nature of those made cognizable by Collectors under the provisions of this Regulation', and not wishing to avail themselves of the summary process authorized in that Court shall be at liberty to institute their claims or complaints, in the first instance, by a regular suit before the local Munsif, or in the Zila [* * * *] [Words 'or city' omitted by Act 16 of 1874.] Adalat [* * * *] [Words 'or Provincial Court of the Division,' omitted by Act 16 of 1874.], according as the suit may be cognizable in these Courts respectively [* * * * *] [Words 'under the General Regulations for the administration of civil Justice' omitted by Act 16 of 1874.].
