LexSection 58 — Power of High Court to call for further particulars as to case stated.
The Indian Stamp Act, 1899
If the High Court 1 *** is not satisfied that the statements contained in the case are sufficient to enable it to determine the questions raised thereby, the Court may refer the case back to the Revenue-authority by which it was stated, to make such additions thereto or alterations therein as the Court may direct in that behalf.Open in Lexace · Ask the AI about this section