Section 32 in The Converts' Marriage Dissolution Act, 1866
32. High Court may refer case to Judge for additions or alterations .-If the High Court shall not be satisfied that the statements contained in the case are sufficient to enable it to determine the questions raised thereby, the High Court may refer the case back to the Judge by whom it was stated, to make such additions thereto or alterations therein as the High Court may direct in that behalf.
