(1)The Chief Controlling Revenue-authority may state any case referred to it under section 56, sub-section (2), or otherwise coming to its notice, and refer such case, with its own opinion thereon,-(a)[ if it arises in a State, to the High Court for that State; [Substituted for the former clauses (a), (b) and (c) (substituted by Adaptation of Laws Order, 1948, G.G.O. 37 of 1948) by Adaptation of Laws Order, 1950.](b)if it arises in the Union Territory of Delhi or Himachal Pradesh, to the High Court of Punjab;(c)if it arises in the Union Territory of Arunachal Pradesh or Mizoram to the Gauhati High Court, the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura.(d)if it arises in the Union Territory of the Andaman and Nicobar Islands, to the High Court at Calcutta; and(e)if the arises in the Union-territory of the Laksdadweep to the High Court of Kerala.]
