Section 323A(2)(e) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976

[Cites 0, Cited by 0] [Section 323A(2)] [Section 323A] [Entire Act]

Constitution Subarticle

Section 323A(2)(e) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976

(e)provide for the transfer to each such administrative tribunal of any cases pending before any court or other authority immediately before the establishment of such tribunal as would have been within the jurisdiction of such tribunal if the causes of action on which such suits or proceedings are based had arisen after such establishment;

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Constitution Subarticle

Section 323A(2)(e) in THE CONSTITUTION (FORTY-SECOND AMENDMENT) ACT, 1976