(10)Where the proceeding for the preparation of a record of rights are pending before the Tahsildar or an appeal under this Section is pending before the Revenue Divisional Officer at the tin-re when the area in which the land to which the record of rights relates is situate in notified by the Government under Section 3 of the Kerala Record of Rights Act, 1968, the Tahsildar or the Revenue Divisional Officer as the case may be, shall transfer such proceeding or appeal to the Prescribed officer under the said Act for the preparation of the record of rights in accordance with the provisions of that Act.]
