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[Cites 0, Cited by 1] [Section 75] [Entire Act]

NCT Delhi - Subsection

Section 75(2) in Delhi Panchayat Raj Act, 1954

(2)The Senior Sub-Judge, [Additional District Magistrate] [Inserted by Central Act 9 of 1959] or Collector may, for reasons to be recorded in writing, transfer any suit or proceeding respectively from one Panchayati Adalat to another Panchayati Adalat of competent jurisdiction in the same circle or any other Circle Panchayat or to another court subordinate to him.