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[Cites 0, Cited by 0] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(1) in The Tripura Land Revenue And Land Reforms Act, 1960

(1)The Administrator may transfer any case or class of cases arising under this Act or any other law for the time being in force from any revenue. officer to any other revenue officer competent to deal with it.