40. Power to transfer to a [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.] appeals from other [Civil Judges (Senior Division) and Civil Judges (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.]. - (1) A District Judge may transfer any appeals pending before him from the decrees or orders of[[Civil Judges (Senior Division) and Civil Judges (Junior Division)] [Substituted for the word 'Munsifs' by Section 15 of Punjab Act 9 of 1922.]] to any[other] [Inserted by Punjab Act 9 of 1922, Section 15.] [Civil Judge (Senior Division) and Civil Judge (Junior Division)] [Substituted by Act 16 of 1995 dated 26.10.1995.] under his administrative control competent to dispose of them.
(2)The District Judge may withdraw any appeal so transferred, and either hear and dispose of it himself or transfer it to a Court under his administrative control competent to dispose of it.(3)Appeals transferred under this section shall be disposed of subject to the rules applicable to like appeals when disposed of by the District Judge.(4)The powers conferred by this section shall be exercised subject to such general or special orders as may from time to time be issued in this behalf by the[High Court] [Substituted for the words 'Chief Court' by Punjab Act 4 of 1919, Section 2(5).].
