Section 12 in The Indian Soldiers (Litigation) Act, 1925
12. [ Powerof Court to refer questions to prescribed authorities [ Substituted by Ord. 64 of 1942, S.7, for the original (w.e.f. 12.12.1942).]
.-If any Court is in doubtwhether, for the purposes of section 10 or section 11, an Indian soldier is orwas at any particular time serving under special conditions, or has died whileso serving, or as to the date of such death or as to the date on which officialintimation of such death was sent to his next-of-kin by the authorities in India, the Court may refer the point for the decision of the prescribedauthority, and the certificate of that authority shall be conclusive evidenceon the point.]
