Section 6C(1) in Tamil Nadu Cultivating Tenants Protection Act, 1955
(1)On the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, or of its own motion without such notice, the High Court may at any stage transfer any application or other proceeding under this Act pending before any Revenue Divisional Officer in any district for disposal to any other Revenue Divisional Officer in the same district.]
