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State of Madhya Pradesh - Section

Section 29 in The M.P. Land Revenue Code, 1959

29. [ Power to transfer cases. [Substituted by M.P. Act No. 23 of 2018]

(1)Whenever it appears that an order is expedient for the ends of justice, the Board may direct that any particular case be transferred from one Revenue Officer to another Revenue Officer of an equal rank.
(2)The Commissioner may, if he is of opinion that it is expedient for the ends of justice, order that any particular case be transferred from a Revenue Officer to another Revenue Officer of an equal rank in the same district or any other district in the same division.]