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State of Rajasthan - Section

Section 9 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962

9. Legal proceedings.

- If on the appointed day, any legal proceedings are pending to which a Divisional Commissioner is a party, the Collector or such other officer or authority as the State Government may direct shall as from the appointed day, be deemed to be substituted for such Commissioner in the said proceedings.