Section 36B in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
36B. Suits, involving issues required to be decided under this Act.
(1)If any suit instituted in any Civil Court or Mamlatdar's Court involves any issues which are required to be settled, decided or dealt with by any authority competent to settle, decide or deal with such issues under this Act (hereinafter referred to as the `competent authority1) the Civil Court or Mamlatdar's Court shall stay the suit and refer such issues to such competent authority for determination.(2)On receipt of such reference from the Civil Court or Mamlatdar's Court, the competent authority shall deal with and decide such issues in accordance with the provisions of this Act, and shall communicate its decision to the Civil Court or Mamlatdar's Court and such Court shall thereupon dispose off the suit in accordance with the procedure applicable thereto.
