Section 34 — Chief Settlement-officer to have powers of Deputy Commissioner.

When the Chief Commissioner invests any subordinate Settlement-officer with the powers of a Civil Court for the trial of any of the suits mentioned in section thirty-three, the Chief Settlement-officer to whom such Settlementofficer is subordinate shall have the powers of the Court of a Deputy Commissioner described in the Central Provinces Courts’ Act, 1865, sections twelve, nineteen and twenty, with reference to proceedings before, or decrees and order of, such settlement-officer in such suits.

‹ Prev All sections Next ›