Section 33(12) in Maharashtra Industrial Development Act, 1961
(12)[ Where any case is referred to any Collector under sub-section (3), the State Government may, at any stage, by order in writing and for reasons to be recorded therein, transfer it to any other Collector, and upon such transfer, unless some special directions are given in the order, the Collector to whom the case is transferred may hear and dispose of the case from the stage at which it was transferred, or the case may be heard and disposed of by him de novo.] [Sub-section (12) was added by Maharashtra 25 of 1977, Section 2.]
