Section 14 in West Bengal Thika Tenancy (Acquisition and Regulation) Act, 2001
14. [Power of West Bengal Land Reforms and Tenancy Tribunal to withdraw and transfer any proceeding.] [[Marginal Note substituted by section 10 of the West Bengal thika Tenancy (Acquisition and Regulation) (Amendment) Act, 2010 (West Bengal Act No. 25 of 2010) (with retrospective effect from 1.3.2003), which read as under :
Power of District Judge and Chief Judge, Court of Small Causes of Kolkata to withdraw and transfer any proceedings.]]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 Land Reforms and Tenancy Tribunal may, at any stage, withdraw such proceeding from one Controller and transfer it for hearing or disposal to a Controller appointed for any other area, or re transfer it for hearing or disposal to the Controller from whom it was withdrawn.(2)The Controller to whom any proceeding has been transferred under sub-section (1), shall have the same power to hear or dispose of it as the Controller from whom it was withdrawn and may, subject to any special directions in the order of transfer, either rehear it or proceed from the stage at which it was withdrawn and transferred.Explanation.In this section "proceeding" means any proceeding drawn by a Controller under the provisions of this Act.
