18. Place of Institution of suit where local limits of jurisdiction of Courts are
uncertain.—
(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.
(2) Where a statement has not been recorded under sub-section
(1), and an objection is taken before
an Appellate or Revisional Court that a decree or order in a suit relating to such property was made by a
Court not having jurisdiction where the property is situate, the Appellate or Revisional Court shall not
allow the objection unless in its opinion there was, at the time of the institution of the suit, no reasonable
ground for uncertainty as to the court having jurisdiction with respect thereto and there has been a
consequent failure of justice.
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