Section 72B(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)On receipt of the reference, the Collector [***] [The words 'or the Divisional Office' were deleted, by Gujarat 15 of 1964, section 4, section Schedule] or the State Government, as the case may be, shall-(a)call for the proceedings of the other application from the Mamlatdar concerned;(b)having regard, among other matters to the extent of the land of which possession is sought under the different applications, transfer all the applications and proceedings to one of the Mamlatdars for hearing and disposal; and(c)give an intimation of the transfer to the Mamlatdars, the landlord and the tenants concerned.
