Section 31 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
31. Power of Collector of district to make distribution of work and to withdraw or transfer cases.
(1)If the same local area is assigned to two or more officers exercising the powers of Collector under this Act, the Collector of the district may assign to each of them such business under this Act cognizable by him, as he thinks fit.(2)The Collector of the district may, at any time-(a)transfer any application or proceeding pending before him to any officer exercising the powers of Collector under this Act, or withdraw any such application or proceeding pending before any such officer and either dispose it of himself or transfer it to any other such officer for disposal; and(b)withdraw any appeal pending before any authority below his rank, prescribed under sub-section (1) of Section 30 and either dispose it of himself or transfer it for disposal to any other such authority.(3)The Authority or Officer to whom any application, proceeding or appeal is transferred under this section shall deal with and dispose.it of, as if it had been preferred before him.
