(1)If the presiding officer of a Civil or Revenue Court in which a suit has been instituted doubts whether he is precluded from taking cognizance of the suit, he may refer the matter through the [District Judge] [Substituted for 'Divisional Judge' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] or Commissioner, or if he is a [District Judge] [Substituted for 'Divisional Judge' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] or Commissioner, directly to the [High Court.] [Substituted for the words 'Chief Court' by Act 18 of 1919.]
