Section 12 in Jammu and Kashmir Tenancy Rules, 1970
12. Disposal of plaint under section 94 of the Act
-Where a subordinate Civil Court has returned a plaint on the ground that the suit is one over which such Civil Court has no jurisdiction and the plaint is subsequently presented in any subordinate Revenue Court, such Revenue Court, if it considers that the suit is not in fact triable by a Revenue Court, shall not again return the plaint but shall refer the point at once under section 94 of the Tenancy Act.
