Section 276 in The United Provinces Tenancy Act, 1939
276. Power of High Court to call for cases
. - The High Court [* * *] may call for record of any suit or application which has been decided by any subordinate revenue Court, and in which an appeal lies to the District Judge and in which no appeal lies to the High Court or to the Chief Court, as the case may be; and if the District Judge or such subordinate Court appears, -(a)to have exercised a jurisdiction not vested in its by law, or(b)to have failed to exercise a jurisdiction so vested, or(c)to have acted in the exercise of its jurisdiction illegally or with material irregularity,the Court may pass such order in the case as it thinks fit.Transfer of Cases
