Section 80 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
80. Power to refer to High Court questions as to jurisdiction.
(1)If the presiding officer of a Civil Court or Revenue Court in which a suit has been instituted doubts whether he. is precluded from taking cognizance of the suit, he may refer the matter through the District Judge or Financial Commissioner, or, if he is a District Judge or Financial Commissioner, directly to, the High Court.(2)On any such reference being made, the High Court may order the presiding officer either to proceed with the suit or to return the plaint for presentation in such other Court as it may in its order declare to be competent to take cognizance of the suit.(3)The order of the High Court on any such reference shall be conclusive as against persons who are not parties to the suit as well as against persons who are parties thereto.
