Section 18 in The Bengal Land-Revenue Settlement Regulation, 1822
18. Collectors to be judges of question of jurisdiction.
- The [Collector] [For the exercise of the functions of Collectors by other officers, see Section 35.] shall in cases of doubt be judge of the question, subject to the orders of the [Board] [For the present constitution and powers of the Board of Revenue, see B. and O. Act 1 of 1913.] and [of the [State] [Substituted by AO for the words 'of Government'.] Government]; and the Courts of Judicature shall not disturb possession given by the [Collector] [For the exercise of the functions of Collectors by other officers, see Section 35.] except on a regular suit, and on a decision as to the right.
