Section 13 — Power of Civil Judge to refer questions of jurisdiction to High Court.

If in any suit instituted, or in any appeal presented, in a Civil Court, the Judge doubts whether he is precluded by this Act from taking cognizance of the suit or appeal, he may refer the matter to the High Court. The High Court may order the Judge making the reference either to proceed with the case or to return the plaint. The order of 1 [the Supreme Court] on any such reference shall be subject to appeal to Her Majesty in Council, and save as aforesaid, shall be final.

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