Section 72C(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)On receipt of the reference, the Collector or the Divisional Officer or the State Government, as the case may be, shall-(a)call for the details of such land in the prescribed form from the Tribunal within whose jurisdiction the land is situate;(b)taking into consideration the extent of land held by the tenant as tenant situate within the jurisdiction of different Tribunals, direct that the proceeding under sections 32G, 32H, 321, 32K, 32L, 32M, 32N and 32Q, in respect of all the lands held by the tenant as tenant shall be conducted and disposed of by the Tribunal designated for the purpose, and transfer the case accordingly; and(c)give an intimation of the transfer to the Tribunal, the landlords and the tenant concerned.
