104A. [ Applications relating to holdings situate within the jurisdiction of more than one Land Tribunal. [Inserted by Act 35 of 1969.]
- An application to be filed before a Land Tribunal under this Act relating to a holding situate within the jurisdiction of more than one Land Tribunal may he filed before any one of such Land Tribunals, and the Land Tribunal before which the application is filed shall he competent to dispose of the application under the provisions of this Act as if the whole of the holding were situate within its jurisdiction.]
