Section 16 in The Madhya Bharat Small Cause Courts Act, Samvat, 2006
16. Return of plaints in suits involving questions of title.
(1)Notwithstanding anything in the foregoing portion of this Act, when the right of a plaintiff and the relief claimed by him in a Court of Small Causes depend upon the proof or disproof of a title to immovable property or other title which such a Court cannot finally determine the Court may at any stage of the proceedings return the plaint to be presented to a Court having jurisdiction to determine the title.(2)When a Court returns a plaint under sub-section (1) it shall comply with the provisions of Civil Procedure Code in force for the time being in the United State corresponding to the second paragraph of Section 53 of the Indian Code of Civil Procedure and make such order with respect to costs as it deems just, and Court shall for the purposes of the Limitation Act, in force for the time being, be deemed to have been unable to entertain the suit by reason of a cause of a nature like to that of defect of jurisdiction.
