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East Punjab Urban Rent Restriction (Amendment) Act, 1963
Punjab Act No. 30 of 1963
Pu883
"17-A. Power to transfer proceedings from one appellate authority or Controller to another. - (1) The High Court may, on an application made to it or otherwise, by order transfer any proceeding pending before any appellate authority to another appellate authority and the appellate authority to whom the proceeding is so transferred may, subject to any special direction in the order of transfer, dispose of the proceedings.
(2) An appellate authority may, on an application made it to or otherwise, by order transfer any proceeding pending before any Controller to another Controller within its jurisdiction and the Controller to whom the proceeding is so transferred may, subject to any special direction in the order of transfer, dispose of the proceedings."
