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State of Rajasthan - Section

Section 53 in Rajasthan Land Revenue Act 1956

53. Power of Government, Board etc. to transfer cases.

- The State Governments or the Director of Land Records or a Commissioner may transfer any non-judicial case or any class of non-judicial cases not connected with settlement and the Board or the Settlement Commissioner or the Director of Land Records may transfer any judicial or settlement case or any class of such cases from any subordinate revenue Court or revenue officer to any other such Court or officer competent to deal therewith.