Section 287 in The United Provinces Tenancy Act, 1939
287. Procedure in appeal when material for determining question of right not on record
. - If in any appeal filed under the provisions of sub-section (4) of Section 286, the appellate Court has not before it all the material necessary for the determination of the question of proprietary right it may either, -(a)remand the case to the civil Court which decided the issue on the question of proprietary right, or(b)frame a fresh issue with respect to such question and refer it for trial to any subordinate Court of competent jurisdiction.Questions of Tenant Right in Civil Courts
