Section 72A in The Maharashtra Tenancy and Agricultural Lands Act, 1948
72A. [ Power of Collector to transfer proceedings. - The Collector may, after due notice to the parties, by order in writing transfer any proceeding under this Act pending before a Mamlatdar in his district from such Mamlatdar to any other Mamlatdar in his district and the Mamlatdar to whom the proceeding is so transferred shall thereupon exercise jurisdiction under this Act in such proceedings:
Provided that any order issued to village officers under sub-section (2) of section 73 shall be issued by the Mamlatdar to whom such village officers are subordinate.] [This section was inserted by Bombay 12 of 1951, Section 8.]
