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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Haryana - Subsection

Section 79(2) in The Punjab Tenancy Act, 1887

(2)The Financial Commissioner or Commissioner or Collector may withdraw any case pending before any Revenue Officer or a Revenue Court under his control and, either dispose of it himself, or by written order refer it for disposal to any other Revenue Officer or Revenue Court under his control.