231. Applicability of the Code to pending proceedings.
(1)Save as otherwise expressly provided in this Code, all cases pending before the State Government or any revenue Court immediately before the commencement of this Code, whether in appeal, revision, review or otherwise, shall be decided in accordance with the provisions of the appropriate law, which would have been applicable to them had this Code not been passed.(2)All cases pending in any civil Court immediately before the, commencement of this Code which would under this Code be exclusively triable by a revenue Court; shall be disposed of by such civil Court according to the law in force prior to the date of such commencement.
