Section 10(2) in The Bhagelas Contracts Act of 1353 F
(2)If a case or proceeding is pending decision in any Civil Court at the commencement of this Act or is instituted after the commencement of this Act for the recovery of an advance or debt stated in the contract under section [2] [Amended by Act No. XV of 1357 F.], 4 or 6 and the defendant produces a certificate of the Tahsildar to the effect that an application in respect of the said transaction has been lodged before the Tahsildar under this Act, the Court shall adjourn and transfer the case or proceeding to the Tahsildar and the Tahsildar shall dispose of it in accordance with this Act.
