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[Cites 0, Cited by 27] [Entire Act]

Union of India - Section

Section 4 in The Displaced Persons (Debts Adjustment) Act, 1951

4. Tribunals competent to exercise jurisdiction under this Act.

The State Government may, by notification in the Official Gazette, specify any Civil Court or class of Civil Courts as the Tribunal or Tribunals having authority to exercise jurisdiction under this Act and may define the areas in which and the extent to which such jurisdiction may be exercised.