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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(2) in The Punjab Land Revenue Act, 1887

(2)The Financial Commissioner or a Commissioner or Collector may withdraw any case pending before any Revenue-officer under his control, and either dispose of it himself, or by written order refer it for disposal to any other Revenue-officer under his control.