Section 29(2) in The Administrative Tribunals Act, 1985
(2)Every suit or other proceeding pending before a Court or other authority immediately before the date with effect from which jurisdiction is conferred on a Tribunal in relation to any local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 20 (w.r.e.f. 22.1.1986).], being a suit or proceeding the cause of action whereon it is based is such that it would have been, if it had arisen after the said date, within the jurisdiction of such Tribunal, shall stand transferred on that date to such Tribunal:Provided that nothing in this sub-section shall apply to any appeal pending as aforesaid before a High Court [* * *] [The words " or the Supreme Court" omitted by Act 19 of 1986, Section 20 (w.r.e.f. 22.1.1986). ].Explanation.-For the purposes of this sub-section "date with effect from which jurisdiction is conferred on a Tribunal", in relation to any local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 20 (w.r.e.f. 22.1.1986). ], means the date with effect from which the provisions of sub-section (3) of section 14 or, as the case may be, sub-section (3) of section 15 are applied to such local or other authority or corporation [or society] [Inserted by Act 19 of 1986, Section 20 (w.r.e.f. 22.1.1986).].
