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Union of India - Section

Section 7 in The Displaced Persons (Claims) Supplementary Act, 1954

7. Power to transfer cases.

The Central Government or the Chief Settlement Commissioner may, by order in writing, at any stage transfer any case pending before a Settlement Officer to another Settlement Officer and the Settlement Officer to whom the case is so transferred, may, subject to any special directions in the order of transfer, proceed from the stage at which it was transferred.