(1)The Chief Controlling Revenue-authority may state any case referred to it under section 56, sub-section (2), or otherwise coming to its notice, and refer such case with its own opinion thereon,(a)[ if it arises in a State, to the High Court for that State; [Substituted by the Adaptation of Laws (No.2) Order, 1956, for Cls. (a) to (g).](b)[ if it arises in the Union territory of Delhi, to the High Court of Delhi;][* * *] [Clause (bb) omitted by the Himachal Pradesh (Adaptation of Laws on Union Subjects) Order, 1973, Section 3 and Sch. (w.r.e.f. 25.1.1971).](c)[ if it arises in the Union territory of Arunachal Pradesh or Mizoram, to the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura);] [Substituted by the North-Eastern Areas (Reorganisation)(Adaptation of Laws on Union Subjects) Order, 1974, Section 3 and Sch., for Clause (c) (w.r.e.f. 21.1.1972).](d)if it arises in the Union territory of the Andaman and Nicobar Islands, to the High Court at Calcutta;[*] [The word "and" omitted by Regulation 6 of 1963, Section 2 and Sch.](e)if it arises in the Union territory of [Lakshadweep] [Substituted by L.M.A.I.A.G.N.A.L.O., 1974, Section 3 and Sch., for "Laccadive, Minicoy and Amindivi Islands" (w.r.e.f. 1.11.1973).] Islands, to the High Court of Kerala;](ee)[ if it arises in the Union territory of Chandigarh, to the High Court of Punjab and Haryana;] [Inserted by the Punjab Reorganisation and Delhi High Court (Adaptation of Laws on Union Subjects) Order, 1968, Section 3 and Sch. (w.r.e.f 1.11.1966).](f)[ if it arises in the Union territory of Dadra and Nagar Haveli, to the High Court of Bombay.] [Inserted by Regulation 6 of 1963, Section 2 and Sch.]
