6. [ Suit in a Civil Court for setting aside memorandum or order. [Substituted by A. O., 1956.]
- If such person is aggrieved by such order, he may institute a suit against the Government, in the Court of District Judge for setting aside the order or for the refund of the amount realised in execution of the memorandum or (if an order is passed within one year from the date of the objection) within one year from the date of order setting aside the memorandum or of the memorandum or of the realisation (as the case may be), and the Court may pass such orders as it may deem proper and may at any time before the execution of the memorandum or order, order the execution to be stayed subject to the same conditions as would apply to an Appellate Court in appeal regarding the staying of execution of judgment under appeal.]
