Section 103 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
103. Power of Collector to transfer proceedings.
- The Collector may, after due notice to the parties, by order in writing transfer any proceeding under this Act pending before a Tahsildar in his district from such Tahsildar to any other Tahsildar in his district and the Tahsildar to whom the proceeding is so transferred shall thereupon exercise jurisdiction under this Act in such proceeding;Provided that, any order issued to village officers under sub-section (2) of Section 106 shall be issued by the Tahsildar to whom such village officers are subordinate.
