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[Cites 0, Cited by 0] [Section 213] [Entire Act]

Chota Nagpur Division - Subsection

Section 213(6) in Chota Nagpur Tenancy Act, 1908

(6)The Deputy Commissioner may, at any time, transfer any appeal already filed before him to any officer specially empowered to hear such appeals under subsection (5) or withdraw any appeal pending before any officer so empowered and either hear such appeal himself or transfer it for disposal to any other officer so empowered.