Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 11] [Entire Act]

Union of India - Section

Section 28 in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

28. Power to transfer cases—The Central Government or the Chief Settlement Commissioner may, by 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.