Section 38A(2) in The Delhi Rent Control Act, 1958
(2)Notwithstanding anything contained in section 38, the Tribunal may, by order in writing, [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).] -(a)specify the appeals or classes of appeals under sub-section (1) of that section which may be preferred to and disposed of by each Additional Tribunal and the classes of cases in which each Additional Tribunal may exercise the powers of the Tribunal under sub-section (4) of that section; [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).](b)transfer any appeal or proceeding pending before it for disposal to, any Additional Tribunal; or [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).](c)withdraw any appeal or proceeding pending before any Additional Tribunal and dispose it of itself or transfer the appeal or proceeding for disposal to any other Additional Tribunal. [Inserted by Act 37 of 1984, section 2 (w.e.f. 26-5-1984).]
