(1)The District Collector may, by written order, distribute, in such manner as appears fit, any business cognizable under this Act by any [Collector] [Substituted for the words 'Collector or other Revenue Officer' by section 3(2) of G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] in the district and by like order, he may withdraw any case pending before such [Collector] [Substituted for the words 'Collector or other Revenue Officer' by section 3(2) of G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] and either dispose of it himself, or by written order refer it for disposal to any other [Collector] [Substituted for the words 'Collector or other Revenue Officer' by section 3(2) of G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] in the district.
