Section 14 in Tamil Nadu Endowments and Escheats Regulation, 1817
14. Persons feeling injured by orders under Regulation may sue for recovery of rights or for damages.
- Nothing contained in this Regulation shall be construed to preclude any individual who may conceive that he has just grounds of complaint on account of any orders which may be passed by any of the before-mentioned authorities with respect to the appropriation of any lands or buildings, or of any rents and revenues from lands, of the nature of those before described, from suing in the mode and form prescribed by the Regulations where [the Government] [Substituted for 'Crown' by the Adaptation Order of 1950.] or public officers are parties; or under the general provisions of Regulations, if the suit be brought against a competitor or other private person, for the recovery thereof in the regular course of law, or for compensation in damages for any loss or injury supposed to have been unduly sustained by him.
