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[Cites 0, Cited by 0] [Section 42A(1)] [Section 42A] [Entire Act]

State of Bihar - Subsection

Section 42A(1)(b) in The Bihar Land Reforms Act, 1950

(b)transfer any inquiry under Chapters V and VI pending before a Compensation Officer for disposal to any other Compensation Officer or re-transfer the same for disposal to the Compensation Officer from whom it was withdrawn.