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State of Rajasthan - Section

Section 54 in Rajasthan Land Revenue Act 1956

54. Power to transfer cases to and from subordinates.

- A Commissioner, a Collector, a Divisional Officer, a Tehsildar, a Land Records Officer or a Settlement Officer may make over any case or class or cases, arising under the provisions of this Act or otherwise for inquiry or decision from his own file to any revenue officer subordinate to him who may be competent to deal with such case or class of cases, or may withdraw any case or class of cases from any such revenue officer and may deal with such case or class of cases himself, or refer the same for disposal to any other such revenue officer competent to deal therewith :Provided that when, after inquiry in a case, a report is submitted by a revenue officer to a superior revenue authority for final order, the latter may, before passing the final order, give the parties an opportunity to be heard.