Section 101(2)(d) in Kerala Land Reforms Act, 1963

[Cites 0, Cited by 1] [Section 101(2)] [Section 101] [Entire Act]

State of Kerala - Subsection

Section 101(2)(d) in Kerala Land Reforms Act, 1963

(d)on the application of any of the parties and after notice to the parties and after hearing such of them as desire to be heard, or of its own motion, without such notice, transfer any application, appeal or other proceeding pending before any Land Tribunal or Appellate Authority, to any other Land Tribunal or Appellate Authority, as the case may be, or re-transfer the same for trial or disposal to the Land Tribunal or the Appellate Authority, as the case may be, from which it was originally transferred.]

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State of Kerala - Subsection

Section 101(2)(d) in Kerala Land Reforms Act, 1963