222. Powers of officers transferred to another District. -
Whenever any person holding an office in the service of [the Government] [Substituted by A.0.1950.], who has been invested with any powers under this Act in any district in [the Agra Province] [Substituted by U.P. Act No. 2 of 1932.] or Oudh, is transferred to an equal or higher office of the same nature in any other district [* * *] [Omitted by A.0.1950.] he shall unless the State Government otherwise directs, be held to be invested with the same powers under this Act in the district to which he is transferred.
