Section 100(3) in The Jammu and Kashmir Reorganisation Act, 2019
(3)In this section-(a)proceeding includes any suit, case or appeal; and(b)corresponding court, tribunal authority or officer in any of Union territory means-(i)the court, tribunal, authority or officer in which, or before whom, the proceeding would have laid if it had been instituted after the appointed day; or(ii)in case of doubt, such court, tribunal, authority, or officer in that Union territory, as may be determined after the appointed day by the Government or administration of that Union territory, or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Jammu and Kashmir to be the corresponding court, tribunal, authority or officer.
