Section 28 in The Bengal Land-Revenue Settlement Regulation, 1822
28. Collectors may try and determine suits in any part of their districts.
- It shall be competent to the Collectors to hear and determine such suits in whatever part of the district they may occasionally be or reside:Provided that every hearing and decision be in public cutcherry or in some other place open to the public, and in the presence of the parties or of their constituted agents or vakils if in attendance.
