5. When civil court competent to take cognizance of such claims.
- A civil court, otherwise competent to try the same, shall take cognizance of any such claim upon receiving a certificate from the Collector of the district, or other officer authorised in that behalf by the State Government, to the effect that the case may be so tried but shall not make any order or decree in any suit whatever, by which the liability of the State Government to pay any such pension or grant as aforesaid is affected directly or indirectly.
