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State of Uttar Pradesh - Section

Section 284 in The United Provinces Tenancy Act, 1939

284. Transfer of revenue appeals by District Judge

. - A District Judge may, with the previous sanction of the High Court transfer any appeal or class of appeals, from the decree or order of a revenue Court pending before himself, to a civil Judge subordinate to him and such Civil Judge shall dispose of such appeal or class of appeals as if he were a District Judge.