23A. [Remand in other cases. - Where the Court from whose decree an appeal is preferred has disposed of the case otherwise than on a preliminary point, and the decree is reversed in appeal and a retrial is considered necessary, the Appellate Court shall have the same powers as it has under rule 23.][Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 72 (w.e.f. 2.2.1977).]
