(1)If, in any proceeding pending before a Revenue Court exercising original, appellate or revisional jurisdiction it appears to the court that any question in issue is more proper for decision by a Civil Court, the Revenue Court may, with the previous sanction of the court, if, any to the control of which it is immediately subject, require, by order in writing, any party to the proceeding to institute, within such time at it may for fix in this behalf, a suit in the Civil court for the purpose of obtaining a decision on the question, and, if he fails to comply with the requisition, may decide the question, as it thinks fit.
