Section 101A in The U.P. Zamindari Abolition and Land Reforms Act, 1950
101A. [ Power to transfer appeals to Civil Judges. [Added by U.P. Act No. 37 of 1958.]
(1)A District Judge may transfer to any Civil Judge under his administrative control any appeal under Section 101 from the order of the Rehabilitation Grants Officer pending before him.(2)Appeals transferred under this section shall be disposed of in accordance with the procedure applicable to disposal of appeal by the District Judge under Section 101.]
