Section 42 in The Gujarat Agricultural Lands Ceiling Act, 1960
42. Power of Collector to transfer appeals.
- The Collector may, after due notice to the parties, by order in writing-(a)transfer any appeal pending before him or before any Assistant or Deputy Collector subordinate to him to any Additional, Assistant or Deputy Collector, specified in such order performing the duties and exercising the power of a Collector and upon such transfer the Additional Collector, Assistant Collector or Deputy Collector as the case may be shall have power to hear and decide the appeal as if it was originally filed to him; or(b)withdraw any appeal pending before any Assistant or Deputy Collector and himself hear and decide the same.
