Indian Stamp Act, 1899
57. Statement of case by Chief Controlling Revenue-authority to High Court
(1) The Chief Controlling Revenue-authority may state any case referred to it under section 56, sub-section (2), or otherwise coming to its notice, and refer such case, with its own opinion thereon,-
56 [(a) if it arises in a State to the High Court for that State;]
57 [(b) if it arises in the Union territory of Delhi to the High Court of Delhi;]
58 [(c) if it arises in the Union territory of Arunachal Pradesh or Mizoram, to the Gauhati High Court (the High Court of Assam, Nagaland, Meghalaya, Manipur and Tripura;)]
(d) if it arises in the Union territory of the Andaman and Nicobar Islands, to the High Court at Calcutta; 59[* * *]
(e) if it arises in the Union territory of the 60[Lakshadweep], to the High Court of Kerala;]
61 [(ee) if it arises in the Union territory of Chandigarh, to the High Court of Punjab and Haryana;]
62 [(f) if it arises in the Union territory of Dadra and Nagar Haveli, to the High Court of Bombay;]
(2) Every such case shall be decided by not less than three Judges of the High Court 63[* * *] to which it is referred, and in case of difference the opinion of the majority shall prevail.
