Section 245(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(2)If the appellate court has not before it all such material 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 is it may declare to be competent to try the same.
