(2)There shall be the same classes of Revenue Courts as of Revenue Officers under this Act, and, in the absence of any order of the [State] [Substituted for the words 'Provincial' by the Adaptation of Laws Order, 1950.] Government to the contrary, a Revenue Officer of any class having jurisdiction within any local limits under this Act shall be a Revenue Court of the same class having jurisdiction within the same local limits.Procedure where revenue matter is raised in a Civil Court :- (3) The following suits shall be instituted in, and heard and determined by, Revenue Courts, and no other Court shall take cognizance of any dispute or matter with respect to which any such suit might be instituted.[Provided that -
