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State of Punjab - Section

Section 58 in Indian Stamp Act, 1899

58. Power of High Court to call for further particulars as to be stated.

- If the High Court is not satisfied that the statements contained in the case are sufficient to enable it to determine the question raised thereby, the Court may refer the case back to the Revenue-authority which it was stated, to make such additions thereto or alternations therein the Court may direct in that behalf.