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State of Chattisgarh - Section

Section 20 in Chhattisgarh Civil Courts Act, 1958

20. Continuance of powers of officers.

- Where any person holding an office in the service of the State Government who has been invested with any powers under this Act throughout any local area is transferred or posted to an equal or higher office of the same nature within a like local area, he shall unless the High Court otherwise directed, exercise the same powers in the local area to which he is so transferred or posted.