Section 55 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
55. Transfer of proceedings from one authorized officer to another.
(1)On the application of any of the parties of his or its own motion,-(a)the Collector of the district may, at any stage after giving the parties a reasonable opportunity of being heard, transfer any application or other proceeding under this Act pending before any authorized officer in the district for disposal to any other authorized officer in the same district;(b)the [Board Revenue] [By virtue of section 10(1) of the Tamil Nadu Board of Revenue Abolition Act, 1980 (Tamil Nadu Act 36 of 1980) any reference to the Board of Revenue shall be deemed to be a reference to the State Government.] may, at any stage after giving the particular reasonable opportunity of being heard, transfer any application or other proceeding under this Act pending before any authored officer in any district for disposal to any other authorized officer in any other district.(2)Where any application or proceeding has been transferred under sub-section (1), the authorized officer to whom such transfer is made may, subject to any special directions given in the order of transfer, either hold the enquiry de novo of proceed from the stage at which the said application of other proceeding stood when it was transferred.
