138. Jurisdiction where land is situated in more than one district or subdivision - (1) When any suit is instituted or application made in respect of any land comprised in a tenure or holding and such land is situated in more than one district or sub-division, the district or sub-division in which the greater part of such land is situated shall be deemed to be the district or sub-division in which the cause of action has arisen;
and if any question be raised respecting the district or sub-division in which the greater part of the land is situated, the Board or (if the land is situated in one district) the Deputy Commissioner shall decide the question.(2)Except as provided in sub-section (1), no Deputy Commissioner shall exercise any jurisdiction under this Act in respect of any land situated beyond the local limits of his jurisdiction, even if, such land forms part of an estate the revenue of which is paid into the treasury of his district.
