68. Power of [High Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004].] to call for further particulars as to case stated.
- If the [High Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004].] is not satisfied that the statements contained in the case are sufficient to enable it to determine the questions raised thereby, the [Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004]] may refer the back to the Chief Controlling Revenue Authority by which it was stated to make such additions thereto or alterations therein as the [Court] [Substituted by Rajasthan Act 7 of 2004 [27-5-2004].] may direct in that behalf.Analogous Law. - Section 58 of the repealed Act.
