(3)If it appears to the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.], otherwise than on submission of a record under Sub- section (1), that a Civil Court under its control has determined a suit of a class mentioned in Section 77 which under the provisions of that section should have been heard and determined by a Revenue Court, the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.] may pass any order which it might have passed if the record had been submitted to it under that Sub-section.
