Section 36B(1) in The Gujarat Prevention of Fragmentation and Consolidation of Holdings Act, 1947
(1)If any suit instituted in any Civil Court or Mamlatdar's Court involves any issues which are required to be settled, decided or dealt with by any authority competent to settle, decide or deal with such issues under this Act (hereinafter referred to as the `competent authority1) the Civil Court or Mamlatdar's Court shall stay the suit and refer such issues to such competent authority for determination.
