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State of Rajasthan - Section

Section 235 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

235. Transfer and withdrawal of Cases by Collector and Sub-Divisional Officer

— A Collector or a Sub-Divisional Officer may withdraw any case or class of cases from any revenue court subordinate to him and may try such case or class of cases himself or transfer the same to any subordinate revenue competent to deal with it.