(2)[ The Land Board shall have superintendence over all the [Land Tribunals, Appellate Authorities and the Taluk Land Boards] [Substituted of Act 35 of 1969.] and the Land Board may-(a)call for returns from the [Land Tribunals, Appellate Authorities and the Taluk Land Boards] [Substituted of Act 17 of 1972.](b)make and issue general rules and prescribe forms for regulating the practice and proceedings of the [Land Tribunals, Appellate Authorities and the Taluk Land Boards] [Substituted of Act 17 of 1972.](c)prescribe forms in which books entries and accounts shall be kept by the [Land Tribunals, Appellate Authorities and the Taluk Land ;] [Substituted of Act 17 of 1972.] and(d)on the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, or of its own motion, without such notice, transfer any application, appeal or other proceeding pending before any Land Tribunal or Appellate Authority, to any other Land Tribunal or Appellate Authority, as the case may be, or re-transfer the same for trial or disposal to the Land Tribunal or the Appellate Authority, as the case may be, from which it was originally transferred.](e)[ [on its own motion or] [Inserted of Act 17 of 1972.] on the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, transfer any proceeding pending before any Taluk Land Board to any other Taluk Land Board or re-transfer the same for disposal to the Taluk Land Board from which it was originally transferred.]
