204. Power of District Collector and [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G.O. Ms. No. 2675, Revenue, dated the-1st December 1980] to distribute business and to withdraw and transfer cases.
(1)The District Collector may, by written order, distribute, in such manner as appears fit, any business cognizable under this Act by any [Collector] [Substituted for the words 'Collector or other Revenue Officer' by section 3(2) of G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] in the district and by like order, he may withdraw any case pending before such [Collector] [Substituted for the words 'Collector or other Revenue Officer' by section 3(2) of G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] and either dispose of it himself, or by written order refer it for disposal to any other [Collector] [Substituted for the words 'Collector or other Revenue Officer' by section 3(2) of G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] in the district.(2)The [Board of Revenue] [The Board of Revenue was abolished. Now, Commissioner of Land Administration vide G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] shall have the like powers of distribution, withdrawal and reference in respect of all District Collectors and, notwithstanding any order of the District Collector passed under subsection (1), in respect of [Collectors] [Substituted for the words 'Collector or other Revenue Officer' by section 3(2) of G. O. Ms. No. 2675, Revenue, dated the-1st December 1980.] subordinate to him.
