Section 12 — Officers transferred to retain powers with which they were invested.

Whenever any Assistant Commissioner, Tahsildar or Naib Tahsildar is transferred from one district or tahsil to another, he shall, unless the Chief Commissioner otherwise directs, exercise in the district or tahsil to which he is transferred all the powers with which he was, under any provision of this Act, invested by the Chief Commissioner in the district or tahsil from which he is transferred.

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