Section 32 in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
32. Transfer of proceedings.
- The proceedings pending before any Tribunal, authority or officer may be transferred to any other Tribunal, authority or officer, as the case maybe, by the authority to whom appeals or revision petitions lie against the decision of such Tribunal, authority or officer, or where there is no such appellate or revisional authority, by the Government.
