192. Power to transfer cases to and from subordinates. -
The Collector, an Assistant Collector in charge of a sub-division of district, a Tahsildar, a Record Officer, or a Settlement Officer may make over any case or class of cases arising under the provisions of this Act or otherwise, for inquiry or decision, from his own file to any of his subordinates competent to deal with such case or class of cases;or may withdraw any case or class of cases from any Revenue Officer subordinate to him and may deal with such case or class of cases himself or refer the same for disposal to any other such Revenue Officer competent to deal therewith.[192A. Consolidation of cases. - Where more cases than one involving substantially the same question for determination and based on the same cause of action are pending in one or more Court they shall, on application being made by any party to the Court to which the Court or Courts concerned are all sub-ordinate, be consolidated in one Court and decided by a single judgment. Such cases may be filed direct in the superior Court.] [Inserted by U P. Act No. 2 of 1932.]
