Section 3(4)(a) in The Himachal Pradesh Administrative Tribunal (Transfer of Decided and Pending Cases and Applications) Act, 2008

[Cites 0, Cited by 0] [Section 3(4)] [Section 3] [Entire Act]

(a)the records of such cases or proceedings shall be forwarded to the High Court or the concerned civil court, as the case may be; and

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