Section 104(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)On receipt of the reference the Collector or the State Government, as the case may be, shall-(a)call for the proceedings of the other application from the Tahsildar concerned;(b)having regard, among other matters, to the extent of the land of which possession is sought under the different applications, transfer all the applications and proceedings to one of the Tahsildars for hearing and disposal; and(c)give an intimation of the transfer to the Tahsildar, the landlord and the tenants concerned.
