(1)In proceedings under this Chapter, a suit may be instituted before a Revenue Officer, at any time within four months from the date of certificate of the final publication of the record-of-rights under sub-Section (2) of Section 99, for the decision of any dispute regarding any entry, which a Revenue Officer has made in, or any omission which he made from the record, whether such dispute be-(a)between landlord and tenant, or(b)between landlords of the same or of neighbouring estates, or(c)between tenant and tenant, or(d)as to whether the relationship of landlord and tenant exists, or(e)as to whether land held rent-free is properly so held, or(f)as to any other matter,and the Revenue Officer shall hear and decided the suit:Provided that the Revenue Officer may, subject to such rules as may be prescribed, transfer any particular case of class of cases to a competent Civil Court for trial:Provided also that, in any suit under this section, the Revenue Officer shall not try any issue which has been, or is already, directly an substantially in issue between the same parties, or between parties under whom they or any of them claim, in proceedings for the settlement of the rents under this Chapter, where such issue has been tried and decided, or is already being tried, by a Revenue Officer under Section 102.(2)Where the Revenue Officer, before whom a suit is instituted under sub-Section (1), is the officer who at an earlier stage has made or confirmed the entry in or omission from the record in respect of which the dispute has arisen, such Revenue Officer shall transfer the suit to another Revenue Officer or to a competent Civil Court for trial.
