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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Uttarakhand - Subsection

Section 131(7) in Uttarakhand Panchayati Raj Act, 2016

(7)The District Judge may dispose of the application for revision himself or may assign it for disposal to any Additional District Judge, civil Judge or Additional Civil Judge under his administrative control and may recall it from any such officer or transfer it to any other such officer.