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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(2) in The Mamlatdars' Courts Act, 1906

(2)Power of Mamlatdar to transfer suits to the Joint Mamlatdar. - The Mamlatdar is hereby empowered to transfer to the Joint Mamlatdar for disposal any suit under this Act the plaint in which has been presented to the Mamlatdar under Section 7, and to retransfer to his own file any such suits, of which the Joint Mamlatdar is, owing of death, sickness or any other cause unable to dispose.