Section 42A(1)(a) in The Bihar Land Reforms Act, 1950

[Cites 0, Cited by 0] [Section 42A(1)] [Section 42A] [Entire Act]

State of Bihar - Subsection

Section 42A(1)(a) in The Bihar Land Reforms Act, 1950

(a)transfer any inquiry under Sections 4, 5, 6 and 7 pending before him for disposal to any other officer competent to dispose of the same or withdraw any such inquiry from any such officer, and dispose of the same, or re-transfer it to any other officer competent to dispose of the same or re-transfer the same for disposal to the officer from whom it was withdrawn, and

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State of Bihar - Subsection

Section 42A(1)(a) in The Bihar Land Reforms Act, 1950