Section 9 — Decision of Collector equivalent to decision of civil Court, and open to appeal.

All orders and decisions passed by the Collector under the last preceding Section, for declaring the rights of parties, shall be held to be decisions of a Court of Civil Judicature of first instance, and shall be open to appeal to the District or Sadr Court, according to the value of the claim, under the rules applicable to regular appeals to those Courts. Appellate Court may, on appeal, stay partition.-- Upon such appeal being made, the District or Sadr Court, as the case may be, may issue a precept to the Collector, desiring him to stay the partition pending the decision of the appeal.

‹ Prev All sections Next ›

Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.