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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Chattisgarh - Subsection

Section 29(2) in The C.G. Land Revenue Code, 1959

(2)[ The Commissioner, on an application made to him in his behalf may, of he is of the opinion that it is expedient for the ends of justice, order that any particular case be transferred from a Revenue Officer to another Revenue Officer of an equal or superior rank in the same district or any other district in the same division.] [Inserted by Act No. 17 of 2008]