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[Cites 0, Cited by 0] [Section 20A(1)] [Section 20A] [Entire Act]

State of Haryana - Subsection

Section 20A(1)(a) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(a)all proceedings pending before Sub-Divisional Officers (Civil) appointed to perform the functions of the Controllers shall stand transferred to the Subordinate Judges from the date of their appointment under clause (b) of section 2 to perform the functions of the Controllers;