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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Punjab - Subsection

Section 100(1)(b) in The Punjab Tenancy Act, 1887

(b)if it appears to a Revenue Court that a Court under its control has determined a suit which should have been heard by a Civil Court, the Civil Court or Revenue Court as the case may be, shall submit the record of the suit to the [High Court.] [Substituted for the words 'Chief Court' by Act 18 of 1919.]