Section 72B in The Maharashtra Tenancy and Agricultural Lands Act, 1948
72B. [ Application for possession of land made to different Mamlatdars to be heard by designated Mamlatdar. - (1) If in the course of the hearing of an application for possession of any land made by a landlord under section 29, the Mamlatdar of one area finds that the landlord had made a similar application to the Mamlatdar of another area for possession of other land held by him in that area, then the Mamlatdar shall refer the case to the Collector if the other land is in the same district, and to the Divisional Officer if the other land is in another district, and to the State Government if the other land is in another division.
(2)On receipt of the reference, the Collector or the Divisional Officer or the State Government, as the case may be, shall-(a)call for the proceedings of the other application from the Mamlatdar concerned;(b)having regard, among other matters to the extent of the land of which possession is sought under the different applications, transfer all the applications and proceedings to one of the Mamlatdars for hearing and disposal; and(c)give an intimation of the transfer to the Mamlatdars, the landlord and the tenants concerned.(3)The Mamlatdar to whom the applications are so transferred shall exercise jurisdiction in respect thereof under this Act:Provided that any order to be issued to village officers under sub-section (2) of section 73 shall be issued by or through the Mamlatdar to whom such village officers are subordinate.
