Section 37 in Bihar and Orissa Public Demands Recovery Act, 1914
37. Orders conclusive subject to suit in a Civil Court.
- Any person not being a certificate-debtor, against whom an order is made under Section 36 or Section 34, sub-section (2), may institute a suit in a Civil Court to establish the right which he claims to the present possession of the property; but subject to the result of such (if any) the order shall be conclusive.Arrest, Detention and Release
