Section 117(2) in The Punjab Land Revenue Act, 1887
(2)Where the Revenue-officer himself proceeds to determine the question the following rules shall apply, namely :(a)If the question is one over which a Revenue Court has jurisdiction, the Revenue-officer shall proceed as a Revenue Court under the provisions of the Punjab Tenancy Act, 1887.(b)If the question is one over which a Civil Court has jurisdiction, the procedure of the Revenue-officer shall be that applicable to the trial of an original suit by a Civil Court and he shall record a judgement and decree containing the particulars required by the Code of Civil Procedure to be specified therein.(c)An appeal shall lie from the decree of the Revenue-officer under clause (b) as though that decree were a decree of a [Subordinate Judge] [Substituted for 'District Judge' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] in an original suit.(d)Upon such an appeal being made, the [District Court] [Substituted for the 'Divisional Court' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] or [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.], as the case may be, may issue an injunction to the Revenue-officer requiring him to stay proceeding pending the disposal of the appeal.(e)From the appellate decree of a [District Court] [Substituted for 'Divisional Court' by the Punjab Courts Act, 1918 (6 of 1918), Section 49.] upon such an appeal, a further appeal shall lie to the [High Court] [Substituted for the words 'Chief Court' by Act 18 of 1919.] if such a further appeal is allowed by the law for the time being in force.
