Section 18A in Rajasthan Relief of Agricultural Indebtedness Act, 1957
18A. [ Transfer of proceedings.
On the application of any aggrieved person or on its own motion, the District Court may, at any stage of the proceedings, transfer any application for the determination of debts pending before a Debt Relief Court to another Debt Relief Court] [Inserted and shall be deemed to have inserted w.e.f. 13.10.1961 vide sections 12 and 13 respectively of Rajasthan Act No. 9 of 1962 (Published in Rajasthan Gazette, Part IV-A, Ex.-ord., dated 23.4.1962.].
