Section 241 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
241. Procedure in appeals when material for determining question of proprietary right not on record
If in any appeal under the prufisions of subsection (4) or sub-section (5) of Section 239, the appellate court has not before it all the material necessary for the determination of the question of proprietary right, it may either(a)remand the case to the civil Court which decided the issue on the question of proprietary right or,(b)frame a fresh issue with respect to such question and refer it for trial to any subordinate civil Court of competent jurisdiction.Question of Tenancy right in Civil Courts
