Section 44 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
44.
(1)The Commissioner or a Collector may transfer any case under Act from any subordinate revenue court or Revenue Officer to any other such court or Officer competent to deal therewith.(2)The Collector, or an Assistant Collector, in charge of a sub-division may make over any case or calss of cases arising under the provisions of the Act for inquiry or decision from his own file to any Assistant Collector subrodinate to him competent to deal with such cases or class of cases. He may also withdraw any case or class of cases from any Assistant Collector subordinate to him and may deal with such case or class of cases himself or refer the same for disposal to any other such Assistant Collector competent to deal therewith.
