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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Madhya Bharat - Subsection

Section 25(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950

(2)The District Judge may withdraw any such proceeding taken cognizance of by, or transferred to, a Subordinate Judge under his control, and may either dispose of it himself or transfer it to any other competent Court.