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[Cites 0, Cited by 0] [Section 289] [Entire Act]

State of Uttar Pradesh - Subsection

Section 289(4) in The United Provinces Tenancy Act, 1939

(4)On any such reference being made, the High Court may order the Court either to proceed with the case, or to return the plaint, application or appeal for presentation to such other Court as it may declare to be competent to try the same.