Section 30 in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
30. Transfer of proceedings.
- The proceedings pending before any tribunal, authority or officer may be transferred to any other Tribunal, authority or officer, as the case maybe, by the authority, to whom appeals or revision petition lie against the decisions of such Tribunal, authority or officer, or where there is no such appellate or revisional authority, by the Government.
