99. Power to refer to High Court questions as to jurisdiction.
(1)If the presiding officer of a Civil or Revenue Court in which a suit has been instituted doubts whether he is precluded from taking cognizance of the suit, he may refer the matter through the [District Judge] [Substituted for 'Divisional Judge' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] or Commissioner, or if he is a [District Judge] [Substituted for 'Divisional Judge' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] or Commissioner, directly to the [High Court.] [Substituted for the words 'Chief Court' by Act 18 of 1919.](2)On any such reference being made, the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.] may order the presiding officer either to proceed with the suit or to return the plaint for presentation in such other court as it may in its order declare to be competent to take cognizance of the suit.(3)The order of the [High Court] on any such reference shall be conclusive as against persons who are not parties to the suit as well as against the persons who are parties thereto.
