Section 181 in Rules Under the Land and Revenue Regulation
181. Judicial procedure in revenue cases.
- No provisions of the Code of Civil Procedure, and of enactments amending the same relating to the trial of suits, the evidence and examination of witnesses, procuring the attendance of witnesses and the production of documents, shall apply to all proceedings of a judicial nature, other than appeals, held before a Deputy Commissioner or other Revenue Officer or a Settlement Officer duly empowered to hold such proceedings.For the purposes of this rule, the following proceedings under the Land and Revenue Regulation shall be regarded as proceedings of a judicial nature:-(a)Proceedings in connection with boundary disputes (section 23).(b)Proceedings in connection with disputes relating to the record-of-rights (sections 41 and 42).(c)Resumption of proceedings (section 43)(d)Proceedings in connection with application for mutation and registration of names (sections 53 and 54).(e)Proceedings in connection with applications for registration of talukdari and other similar tenures (section 56).(f)Proceedings in connection with applications for separate accounts (section 65).(g)Proceedings arising out of the attachment or sale of moveable or immoveable property, or of applications to set aside sale under Chapter V.(h)Proceedings in connection with the partition or union of estates under Chapter VI.(i)Any other proceedings expressly declared by rules issued under the provisions of the Land and Revenue Regulation to be judicial proceedings.
