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NCT Delhi - Section

Section 45 in The Delhi Land Revenue Act, 1954

45. Power to transfer cases to any from subordinates.

- The Deputy Commissioner, a Revenue Assistant, a Tehsildar, a Record Officer or a Settlement Officer may make over any case or class or cases, arising under the provisions of this Act or otherwise, for inquiry or decision, from his own file to any of his subordinates competent to deal with such case or class of cases, or may withdraw any case or class or cases or class of cases himself or refer the same for disposal to any other such Revenue Officer competent to deal therewith.