58. Power of High Court to call for further particulars as to case stated.
- If the High Court [* * *] [The words "Chief Court or Judicial Commissioner's Court" omitted by A.O.1948.] is not satisfied that the statements contained in the case are sufficient to enable to determine the questions raised thereby, the Court may refer the case back to the Revenue-authority by which it was stated, to make such additions thereto or alterations therein as the Court may direct in that behalf
