Section 87(4) in The Bombay Land Revenue Code, 1879
(4)[] [These sub-sections were originally paragraphs of section 87. They were numbered as subsections by Bombay 4 of 1913, section 39.] Civil suit not to be barred. - Nothing in this section shall prevent either party from having recourse to the Civil Courts, to recover from the other such amount as he may deem to be still due to him or to have been levied from him in excess of what was due, as the case may be.[5] One appeal only shall lie from any order passed under this section.] [Sub-section (5) was added, by Bombay 4 of 1913, section 39.]
