Section 2B in Bihar Buildings (Lease, Rent and Eviction) Control Rules, 1983
2B. [ [Inserted vide Notification No. UDD. 1501 dated 25.3.1988.]
(1)Where there is more than one Appellate Authority, all appeals shall be filed in the Court of Collector of the district, who shall apportion such appeals between Appellate Authorities.(2)The Commissioner of the Division shall decide all matters relating to transfer of appeal from the Court of one Appellate Authority to the Court of another Appellate Authority.]
