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[Cites 0, Cited by 0] [Section 291] [Entire Act]

State of Uttar Pradesh - Subsection

Section 291(2) in The United Provinces Tenancy Act, 1939

(2)If the Appellate Court has not before it all such materials, and remands the case, or frames issues and refers them for trial, or requires additional evidence to be taken, it may direct its order either to the Court in which the suit was instituted, or to such Court as it may declare to be competent to try the same.