Section 55(1) in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
(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.
