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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 81(2) in Arunachal Pradesh (Land Settlement and Records) Act, 2000

(2)The Deputy Commissioner may transfer any case or class of cases arising under this Act or any other law for the time being in force for inquiry or decision from his own file or from the file of the revenue officer subordinate to him competent to deal with such case or class of cases.