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[Cites 0, Cited by 2] [Section 17A] [Entire Act]

State of Punjab - Subsection

Section 17A(1) in East Punjab Urban Rent Restriction Act, 1949

(1)The High Court may, on an application made to it or otherwise, by order transfer any proceeding pending before any appellate authority to another appellate authority and appellate authority to whom the proceeding is so transferred may, subject to any special direction in the order of transfer, dispose of the proceeding.