Section 103 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
103. Power of Collector to transfer proceedings.
- The Collector may, after due notice to the parties, by order in writing transfer any proceeding under this Act pending before a [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] in his district from such [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] to any other [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] in his district and the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] to whom the proceeding is so transferred shall thereupon exercise jurisdiction under this Act in such proceeding;Provided that, any order issued to village officers under sub-section (2) of Section 106 shall be issued by the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] to whom such village officers are subordinate.
