209. Place of institution of suits or proceedings.
- (1) All suits, applications or proceedings cognizable by a Collector under this Act shall be brought, made or taken in the revenue division in which the holding or any portion of the holding in connection with which the suit is brought, the application is made or the proceedings are taken, is situated.] [Substituted for the original sub-section (1) by section 121 (i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](2)Subject to the orders of a District Collector, a Collector [***] [The words 'or other Revenue-officer' were omitted by section 121 (ii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] may sit for the disposal of suits, [applications] [Inserted by the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] and proceedings under this Act in any place within the district.
