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NCT Delhi - Section

Section 75 in Delhi Panchayat Raj Act, 1954

75. Transfer of suit, criminal case or proceeding.

(1)Any court before whom a [suit, criminal case or proceeding] [Substituted by Central Act 9 of 1959.] triable by a Panchayati Adalat is filed shall transfer the [suit, criminal case or proceeding] [Substituted by Central Act 9 of 1959.] to the Circle Panchayat having jurisdiction.
(2)The Senior Sub-Judge, [Additional District Magistrate] [Inserted by Central Act 9 of 1959] or Collector may, for reasons to be recorded in writing, transfer any suit or proceeding respectively from one Panchayati Adalat to another Panchayati Adalat of competent jurisdiction in the same circle or any other Circle Panchayat or to another court subordinate to him.