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[Cites 0, Cited by 0] [Section 20A(1)] [Section 20A] [Entire Act]

State of Haryana - Subsection

Section 20A(1)(c) in Haryana Urban (Control of Rent and Eviction) Act, 1973

(c)any appeal from the order of the Sub-Divisional Officer (Civil) appointed to perform the functions of the Controller has been filed with the Deputy Commissioner conferred with the powers of the appellate authority or if any revision from the order of the Deputy Commissioner conferred with the powers of the appellate authority has been filed with the Financial Commissioner, the same shall stand transferred to the District Judge and the High Court, respectively.]