Section 286(4) in The United Provinces Tenancy Act, 1939
(4)An appeal from a decree of a revenue Court passed in a suit in which an issue involving a question of proprietary right has been decided by a civil Court under sub-section (2), shall lie to the civil Court which, having regard to the valuation of the suit, has jurisdiction to hear appeals from the Court to which the issue of proprietary title has been referred.
