Section 16(b) in The Bombay Revenue Jurisdiction Act, 1876
(b)that the trial of any such suit shall have precedence over the trial of any other suit or other civil proceeding then pending in such Court; and the Court shall give effect to every such requirement. The privilege conferred on the Local Government by the clause (b) of this section shall, mulalis mulandis, apply to any appeal or special appeal against any decree in any such suit as is described in this section.
