Section 10 — Plaintiff and defendant in suit under section V, Proviso, Plaintiff and defendant in suits under section VI.

In every suit instituted under Section V of this Act, the claimant of the waste land, or objector to the sale or other disposition of such land, shall appear as plaintiff; and the Collector, or other Officer aforesaid, shall appear as defendant on the part of 1 [The State Government] Either party may appear by pleader or by agent. Proviso.-- Provided that if such other officer as aforesaid be the presiding officer of the principal Civil Court of original jurisdiction in the district, the Local Government shall appoint some other Officer to appear as defendant in the case on its behalf. In any suit ordered to be instituted by the Local Government under section VI of this Act, 1 [the State Government], by any officer, to be appointed for the purpose, shall appear as plaintiff; and the claimant or objector as aforesaid shall appear as defendant.

Official Hindi (PDF) ↗

‹ 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.