Section 76A in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
76A. [ Transfer of appeals from one Land Tribunal to another. [Added by section 7(5) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1979 (Tamil Nadu Act 11 of 1979), which was deemed to come into force on the 27th October 1978.]
(1)The Land Commissioner may, either suo motu or on application, for reasons to be recorded in writing, transfer an appeal pending before a Land Tribunal to another Land Tribunal.(2)The Land Commissioner may, when exercising the powers under sub-section (1), direct the stay of further proceedings before a Land Tribunal.(3)No order under this section adversely affecting a person shall be possessed unless that person has had a reasonable opportunity of being heard.]
