Section 329(1) in The U.P. Zamindari Abolition and Land Reforms Act, 1950
(1)On the application of any of the parties and after notice to the other parties and after heating such of them as desired to be heard, or of his own motion without such notice, the District Judge may, at any stage withdraw any proceeding pending before any Compensation Officer or Rehabilitation Grants Officer within his jurisdiction and transfer the same for disposal to any other Compensation Officer or Rehabilitation Grants Officer, as the case may be, within his jurisdiction and competent to dispose of the same.
