Section 281 in The United Provinces Tenancy Act, 1939
281. Withdrawal of cases by Collector or Assistant Collector
. - A Collector or an Assistant Collector in-charge of a sub-division may withdraw any case or class of cases from any Court subordinate to him, and may try such case or class of cases himself, or transfer such case or class of cases to any other subordinate Court competent to deal therewith.
