Section 8 in The Greater Bombay laws and the Bombay High court (Declaration of limits) (Amendment) Act, 1956
8. Pending proceedings.
- Notwithstanding anything contained in the foregoing provisions of this Act and the inclusion of the areas specified in Part IV of Schedule A to the said Act in Greater Bombay (herein referred to as 'the said areas') and save as expressly provided by the provisions of the Bombay Municipal [Further Extension of Limits and Schedule BBA (Amendment)] Act, 1956, all proceedings pending in any Court in the said areas and all other proceedings of whatever nature pending before any Tribunal, public authority or officer in or in respect of the said areas, at the date of the commencement of this Act (including the proceedings where an appeal or an application for revision lies or will lie from a decision made or to be made), shall be disposed of by such authority as the State Government may direct and in the absence of such direction any such proceedings shall be continued and disposed of as if this Act had not been passed.
