Section 80(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)If the presiding officer of a Civil Court 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 or Financial Commissioner, or, if he is a District Judge or Financial Commissioner, directly to, the High Court.
