Section 13 in The Maharashtra Revenue Jurisdiction Act, 1876
13. Power of Civil Judge to refer question of jurisdiction to High Court.
- If in any suit instituted, or in any appeal presented, in a Civil Court, the Judge doubts whether he is precluded by this Act from taking cognizance of the suit or appeal, he may refer the matter to the High Court.The High Court may order the Judge making the reference either to proceed with the case or to return the plaint.The order of the High Court on any such reference shall be subject to appeal to [the Supreme Court] [These words were substituted for the words 'Her Majesty In Council' by the Adaptation of Laws Order, 1950.], and, save as aforesaid, shall be final.
