Section 219(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
(3)If an officer in any Tehsil, sub-divisional or other area who has been invested by name- with any powers under this section is transferred to an equal office of the same nature in another Tehsil, sub-division, district or area, he shall, unless the State Government otherwise directs, be held to be invested with the same powers under this section in such other Tehsil; sub-division, district or area.
