Section 99 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
99. Transfer of proceedings from one authorized officer to another.
(1)On the application of any of the parties or of his 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 Land Commissioner 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 other authorized officer in any other district.(2)Where any application or proceeding has been transferred under sub-section (1), the authorized officer to whom such transfer is made may, subject to any special directions given in the order of transfer, either hold the inquiry denovo or proceed from the stage at which the said application or other proceeding stood when it was transferred.
