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192. Transfer of cases by the district judge.-

A district judge may, with the previous sanction of the Judicial Commissioner, transfer any case submitted to him for confirmation of an order or a decree to an additional district judge or to a subordinate judge, and such additional district judge or subordinate judge shall dispose of such case as if he had the powers of a district judge under this Act.



Ajmer Tenancy and Land Records Act, 1950 Back




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