Section 38(2) in The U.P. Imposition Of Ceiling On Land Holdings Act, 1960
(2)Where, under the provisions of this Act, an appeal has to be heard by the [Commissioner] [Substituted by U.P. Act No. 3 of 1986, for 'District Judge' (w.e.f. 13.1.1986). Section 4 of U.P. At No. 3 of 1986 provides : 4. Transitory provision. - All proceedings and appeals under Sections 13 and 21 of the principal Act, pending immediately before the commencement of this Act before an;, District Judge, Additional District Judge, Civil Judge or Additional Civil Judge, shall stand transferred to the Commissioner and shall be disposed of by the Commissioner in accordance with the provisions of the principal Act, as amended by this Act.], he may either hear the appeal himself or transfer it for hearing to [ any [Additional Commissioner] [Substituted by U.P. Act No. 20 of 1976 and shall be deemed always to have been substituted.] ] [Inserted by U.P. Act No. 18 of 1973.]subordinate to him.[38A. Power to call for particulars of land from tenure-holders. - (1) Where the Prescribed Authority or the appellate Court considers it necessary for the enforcement of the provisions of this Act, it may, at any stage of the proceedings under this Act, require any tenure-holder to furnish such particulars by affidavit in respect of the land held by him and members of his family as may be prescribed.
