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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4A(2) in The Guardians and Wards Act, 1977 (1920 A.D.)

(2)The Judge of a District Court may, by order in writing, transfer at any stage any proceeding under this Act pending in his Court for disposal to any officer subordinate to him empowered under sub-section (1).