Section 58(3) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(3)The following suits shall be instituted in, and heard and determined by, Revenue Courts and no other Court shall take cognizance of any dispute or matter with respect to which any suit might be instituted:-First Group(a)suits between landowner and tenant for addition to or abatement of rent under section 22 or for commutation of rent;(b)suits under section 29 for the determination of rent or other sum on the expiration of the term of an assessment of land revenue;Second Group(c)suits by a tenant to establish a claim to a right of occupancy, or by landowner to prove that a tenant has not such a right;(d)suits for ejectment of tenants;(e)any other suit between landowner and tenant arising out of the condition on which a tenancy is held;(f)suits for sums payable on account of village expenses;(g)suits by a co-sharer in an estate or holding for a share of profits thereof or for a settlement of accounts;(h)suits for the recovery of over-payments of rent or land revenue or of any other demand for which a suit lies in a Revenue Court under this sub-section;Third Group(i)suits by a landowner for arrears of rent or for the money equivalent of rent [***] [The words 'or for sums recoverable under section 12' deleted by the Himachal Pradesh Tenancy and Land Reforms (Amendment) Act No. 15 of 1976.]; and(j)suits for sums payable on account of land revenue or of any other demand recoverable as an arrear of land revenue under any enactment for the time being in force.Procedure where revenue matter is raised in Civil Court
