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State of Haryana - Section

Section 11 in Haryana Evacuee Properties (Management and Disposal) Act, 2008

11. Power to transfer cases.

- The State Government may, by an order in writing at any time, transfer any case pending before an officer appointed under this Act to another officer and the officer to whom the case is so transferred may, subject to any special direction in the order of transfer, proceed from the stage at which it was so transferred.