Section 65(1A) in U.P. Consolidation of Holdings Rules, 1954
(1A)[ The Officer before whom appeals, revisions or references under the provisions of the Act or these rules are instituted may transfer any case instituted or pending before him to any other officer empowered to hear and decide such case, or recall case pending before any other officer from the file of that officer to his, own file. The District Deputy Director of Consolidation of a district where Joint/Deputy/Assistant Director of Consolidation is posted may call for record of any revision or case pending before such officer for disposal and may transfer it to such officer if he is unable to decide it for some reason.] [Substituted by Notification No. 65/69/79 (1226)-Revenue-UPA-5/1954-Rule/1954-AM (21)-1980, dated 20.2.1980.]
