Section 18(1) in The Code of Civil Procedure, 1908
(1)Where it is alleged to be uncertain within the local limits of the jurisdiction of which of two or more Courts any immovable property is situate, any one of those Courts may, if satisfied that there is ground for the alleged uncertainty, record a statement to that effect and thereupon proceed to entertain and dispose of any suit relating to that property, and its decree in the suit shall have the same effect as if the property were situate within the local limits of its jurisdiction:Provided that the suit is one with respect to which the Court is competent as regards the nature and value of the suit to exercise jurisdiction.
