Section 47(1) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(1)The Government, or the Collector within the area of his jurisdiction, may after due notice to the parties, by order in writing transfer any proceeding under this Act pending before a Mamlatdar from such Mamlatdar to any other Mamlatdar and the Mamlatdar to whom the proceeding is so transferred shall thereupon exercise jurisdiction under this act in such proceedings.
