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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(2) in The Punjab Panchayati Raj Act, 1994

(2)The District Judge or Collector may, for reasons to be recorded in writing, transfer any civil or revenue suit respectively from the Gram Panchayat to another Gram Panchayat of a competent jurisdiction or to another court subordinate to him.