Section 72C(2) in The Bombay Tenancy and Agricultural Lands Act, 1948
(2)On receipt of the reference the Collector [***] [The words 'or the Divisional Officer' were deleted by Gujarat 15 of 1964, r. 4, Schedule] or the State Government, as the case may be, shall(a)call for the details of such land in the prescribed form from the Tribunal within whose jurisdiction the land is situate;(b)taking into consideration the extent of land held by the tenant as tenant situate within the jurisdiction of different Tribunals, direct that the proceeding under sections 32G, 35H, 32-1, 32K, 32L, 32M, 32N, and 32-0, in respect of all the lands held by the tenant as tenant shall be conducted and disposed of by the Tribunal designated for the purpose, and transfer the case accordingly; and(c)give an intimation of the transfer to the Tribunal, the landlords and the tenant concerned.
