Section 189 in The Ajmer Tenancy and Land Records Act, 1950
189. Power of collector to transfer and withdraw cases.—
The collector may—(a)transfer any case submitted to him or to any subordinate court for confirmation of a decree or an order to any subordinate court of competent jurisdiction; or(b)by order recall to his own court any case pending for confirmation in a subordinate court; or(c)withdraw from any court subordinate to him any case other than a case which is submitted to such court for confirmation, and try such case himself or transfer it to any other subordinate court of competent jurisdiction:Provided that if the collector himself hears and decides any case withdrawn under clause (c) he shall submit the record for confirmation of the order passed by him in such case to the Chief Commissioner.
