Section 81(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)In either of the following cases, namely :-(a)if it appears to a Civil Court that a Court under its control has determined as suit of a class mentioned in section 58 which under the provisions of that section should have been heard and determined by Revenue Court; or(b)if it appears to a Revenue Court that a Court under its control has determined a suit which should has been heard by a Civil Court, the Civil Court or Revenue Court, as the case may be, shall submit the record of the suit to the High Court.
