Central Government Act
Section 5(2) in The Land Improvement Loans Act, 1883
(2) The officer shall consider every objection submitted under sub- section (1), and make an order in writing either admitting or overruling it: Provided that, when the question raised by an objection is, in the opinion of the officer, one of such a nature that it cannot be satisfactorily decided except by a Civil Court, he shall postpone his proceedings on the application until the question has been so decided.