Section 56 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
56. Transfer of proceedings.
(1)The proceedings pending before any Tribunal, authority or office may be transferred to any other Tribunal, authority or officer, as the case may be, by the authority, to whom appeals or revision petitions like against the decisions of such Tribunal, authority or officer, or where there is no appellate or revisional authority, by the Government.(2)Where a Tribunal is constituted in the place of an existing Tribunal with the same jurisdiction, all the proceedings pending before the existing Tribunal shall stand transferred to the Tribunal so constituted.
