Section 6C in Tamil Nadu Cultivating Tenants Protection Act, 1955
6C. [ Transfer of application or other proceeding by High Court. [Inserted by section 3 of the Tamil Nadu Cultivating Tenants Protection (Amendment) Act, 1958 (Tamil Nadu Act XIX of 1958).]
(1)On the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, or of its own motion without such notice, the High Court may at any stage transfer any application or other proceeding under this Act pending before any Revenue Divisional Officer in any district for disposal to any other Revenue Divisional Officer in the same district.](2)Where any application or other proceeding has been transferred under sub-section (1), the Revenue Divisional Officer who thereafter holds the inquiry may, subject to any special directions in the case of an order or transfer, either hold the inquiry de novo or proceed from the point at which the application or other proceeding stood when it was transferred.
