Section 11 — Civil Court to entertain suits only on appeal from decision of Collector.

It shall not be competent to the civil Court to entertain a suit, or application for the partition of an estate, except on appeal from the decision of the Collector as herein before provided, anything contained in Section 265 Act XIV of 1882 (to consolidate and amend the laws relating to the Procedure of the Courts of Civil Judicature) to the contrary notwithstanding.

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