Section 38 in The City of Bombay Municipal (Amendment) Act, 1933
38. Provision regarding pending cases.
- Notwithstanding anything contained in sections 90, 354S, 354T and 354U of the said Act and in section 40 of this Act in respect of appeals made to the High Court under the City of Bombay Improvement Act, 1898 (Bombay IV of 1898), or the City of Bombay Improvement Trust Transfer Act, 1925 (Bombay XVI of 1925), before the date on which this Act comes into operation, the High Court shall continue to perform the functions assigned to it under the aforesaid Acts and every such appeal shall, so far as may be, be decided in accordance with the provisions of the aforesaid Acts as if this Act had not been passed.
