Section 14(2) in The Andhra Pradesh Land Reforms (Ceiling on Agricultural Holdings) Rules, 1974
(2)The provisions of sub-rule (1) shall apply in relation to an Appellate Tribunal constituted under Section 20 with the substitution of reference to the Appellate Tribunal for reference to the Tribunal.[14A. Where no Tribunal is constituted: - Where no Tribunal has been constituted under Section 6, and if the Revenue Divisional Officer who is functioning as Tribunal under Section 3 (u) is interested in any proceeding before him the Appellate Tribunal having jurisdiction over such Tribunal may either suo motu or on an application and for reasons to be recorded in writing, transfer any proceeding before such Revenue Divisional Officer functioning as Tribunal to any other Revenue Divisional Officer functioning as Tribunal within its jurisdiction.] [Inserted by G.O.Ms.No. 1132, Rev.(G), dated 18-10-1976.]
