Section 43BB(2) in The U.P. Municipalities Act, 1916
(2)The District Judge may at any stage transfer an election petition pending before him under this Act to an Additional District Judge and may withdraw any election petition pending before an Additional District Judge and, -(i)transfer or dispose of the same; or(ii)transfer the same for trial or disposal to any other Additional District Judge; or(iii)re-transfer the same for trial or disposal to the Court from which it was withdrawn.
