Section 29(4)(b) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 1] [Section 29(4)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4)(b) in The Administrative Tribunals Act, 1985

(b)the Tribunal may, on receipt of such records, proceed to deal with such suit, appeal or other proceeding, so far as may be, in the same manner as in the case of an application under section 19 from the stage which was reached before such transfer or from any earlier stage or de novo as the Tribunal may deem fit.

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Union of India - Subsection

Section 29(4)(b) in The Administrative Tribunals Act, 1985