Section 196(1) in The Ajmer Tenancy and Land Records Act, 1950
(1)Where either a civil or a revenue court is in doubt whether it is competent to try any case, the court may refer such case with a statement of the reasons therefor to the Judicial Commissioner:Provided that if the court is a revenue court subordinate to the collector, no reference shall be made except with the previous sanction of the collector.
