Section 8 in The Maharashtra Commissioners of Divisions Act, 1958
8. Pending proceedings before the Divisional Officer or Director of Local Authorities, etc.
- All proceedings including proceedings by way of appeals, revision or review pending under any existing law before the State Government or a Divisional Officer or Director of Local Authorities or any other officer or authority immediately before the commencement of this Act shall, where disposal of the proceedings falls within the purview of the powers and duties of the Commissioner, be transferred to the Commissioner for disposal according to law.
