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[Cites 0, Cited by 0] [Section 101A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 101A(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950

(1)A District Judge may transfer to any Civil Judge under his administrative control any appeal under Section 101 from the order of the Rehabilitation Grants Officer pending before him.