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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Assam - Subsection

Section 103(2) in Goalpara Tenancy Act, 1929

(2)Where the Revenue Officer, before whom a suit is instituted under sub-Section (1), is the officer who at an earlier stage has made or confirmed the entry in or omission from the record in respect of which the dispute has arisen, such Revenue Officer shall transfer the suit to another Revenue Officer or to a competent Civil Court for trial.