Section 125(1) in The States Reorganisation Act, 1956
(1)Every proceeding pending immediately before the appointed day before it Court (other than a High Court), tribunal, authority or officer in any area which on that day falls within a State shall, if it is a proceeding relating exclusively to any part of the territories which as from that day are the territories of another State [or form a Union territory] [Inserted by 1 A.L.O., 1956 (1-11-1956) ] stand transferred to the corresponding Court, tribunal, authority or officer in the other State or the Union territory. as the case may he.
