38B. [ Power of High Court to transfer appeals, etc. [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).] - The High Court may also, on an application made to it or otherwise, by order, transfer -
(a)any appeal or proceeding pending before the Tribunal to any Additional Tribunal; or [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).](b)any appeal or proceeding pending before any Additional Tribunal to the Tribunal or in any other Additional Tribunal.] [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).]
