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State of Uttar Pradesh - Section

Section 280 in The United Provinces Tenancy Act, 1939

280. Transfer of cases by Collector or Assistant Collector

. - A Collector, with tire previous sanction of the Commissioner, or an Assistant Collector in-charge of a sub-division with the previous sanction of the Collector, may transfer any case or class of cases pending before himself, to any subordinate Court competent to deal therewith.