Section 72B(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)On receipt of the reference, the Collector or the Divisional Officer or the State Government, as the case may be, shall-(a)call for the proceedings of the other application from the Mamlatdar concerned;(b)having regard, among other matters to the extent of the land of which possession is sought under the different applications, transfer all the applications and proceedings to one of the Mamlatdars for hearing and disposal; and(c)give an intimation of the transfer to the Mamlatdars, the landlord and the tenants concerned.
