Section 20 in Haryana Urban (Control of Rent and Eviction) Act, 1973
20. Power to transfer proceedings.
(1)[The High Court] [Substituted by Haryana Act 16 of 1978.] may, on an application made to it or otherwise, by order transfer any proceedings pending before any appellate authority to another appellate authority and the appellate authority to whom the proceedings are so transferred may, subject to any special direction in the order of transfer, dispose of the proceedings.(2)An appellate authority may, on an application made to it or otherwise, by order transfer any proceedings pending before any Controller to another Controller within its jurisdiction and the Controller to whom the proceedings are so transferred may, subject to any special direction the order of transfer, dispose of the proceedings.
