Section 104(2) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
(2)On receipt of the reference the Collector or the [State Government] [These words were substituted for the word 'Commissioner' by Gujarat 15 of 1964, Section 4, Schedule], as the case may be, shall-(a)call for the proceedings of the other application from the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] 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] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] for hearing and disposal; and(c)give an intimation of the transfer to the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.], the landlord and the tenants concerned.
