Section 17 in The Tamil Nadu Buildings (Lease and Rent Control) Rules, 1974
17. Transfer of appeals from one Appellate Authority to another.
- [The Chief Judge, Court of Small Causes, [Chennai] [Substituted by G. O. Ms. No. 2658, Home, dated the 12th November 1981.] in respect of cases arising in the City of Madras and the District Courts, in respect of other cases may transfer an appeal and from the file of the Appellate Authority before whom the appeal is pending to that of any other Appellate Authority-](i)if the Appellate Authority before whom the appeal is pending is personally interested in the appeal and reports the matter to the District Court or [The Chief Judge, Court of Small Causes, Chennai] [Substituted by G. O. Ms. No. 2658, Home, dated the 12th November 1981.], as the case may be; or(ii)if, on an application for transfer by any party in the appeal or otherwise, the District Court or [The Chief Judge, Court of Small Causes, [Chennai] [Substituted by G. O. Ms. No. 2658, Home, dated the 12th November 1981.] is satisfied that there are sufficient grounds for such transfer.
