(1)In either of the following cases, namely :-(a)if it appears to a Civil Court that a Court under its control has determined a suit for a class mentioned in Section 77 which under the provisions of that Section should have been heard and determined by a Revenue Court; or(b)if it appears to a Revenue Court that a Court under its control has determined a suit which should have been heard by a Civil Court, the Civil Court or Revenue Court as the case may be, shall submit the record of the suit to the [High Court.] [Substituted for the words 'Chief Court' by Act 18 of 1919.]
