Section 427(2) in The Punjab Municipal Corporation Act, 1976
(2)All proceedings pending before any authority of the said municipal committee or local authority on the said day which under the provisions of this Act are required to be instituted before or undertaken by the Commissioner shall be transferred to and continued by him and all other such proceedings shall, in so far may be, be transferred to and continued by such authority before or by whom they have to be instituted or undertaken under the provisions of this Act.
