Section 39 in The Bengal Agricultural Debtors Act, 1936
39. Transfer of applications from one Board to another. -
(1)The [State Government] [Words substituted by Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950. respectively.] may authorise the Collector subject to rules made under this Act, to transfer from one Board, to another, for disposal, applications made under section 8.(2)A Board to which an application is transferred under sub-section (1) may continue the proceedings in connection with the application from the stage which has been reached when the application is transferred.
