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

State of Bihar - Subsection

Section 42A(2) in The Bihar Land Reforms Act, 1950

(2)The District Judge may, within his jurisdiction, at any stage transfer an inquiry under Chapter IV from one Claims Officer for disposal to another Claims officer competent to dispose of the same or re-transfer the same for disposal to the Claims Officer from whom it was withdrawn.