(2)The records of appeals to a civil court from a court of revenue or any authority other than a civil court shall be retained by the civil court and kept in monthly bundles unless otherwise provided by law. The record of the court of revenue, together with a copy of the judgment and decree of the civil court certified as required by Order XLI, Rule 37 shall be returned to the court of revenue :Provided that, when in an appeal from a court of revenue a civil court determines that the suit was wrongly instituted in a court of revenue and remands the suit to a subordinate civil court, the record of the court of revenue shall be deemed to be and be treated as a record of a suit instituted in a civil court. A certified copy of the judgment and decree of the appellate court shall be sent to the court of revenue.
