Section 23 — Saving of jurisdiction of Courts in Chutia Nagpur in respect of certain suits.
The Chutia Nagpur Encumbered Estates Act, 1876
Nothing in this Act precludes the Courts in Chutia Nagpur having jurisdiction in suits relating to the succession to, or claims of maintenance from, any immoveable property brought under the operation of this Act, from entertaining and disposing of such suits; but to all such suits the Manager of such property shall be made a party.Open in Lexace · Ask the AI about this section