(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 Haryana Act 16 of 1995.] under his administrative control competent to dispose of them.
