Section 40(2) in The Bhopal Debt Redemption Act, 1955
(2)Any proceeding pending at the commencement of this Act before a Debt Conciliation Board constituted under the repealed Act shall not continue but shall on such commencement be deemed to have abated.The Schedule[See sub-section (19) of Section 2]Agricultural labourers, bangle-makers, barbers, basket-makers, black-smiths, boatmen, carders, carpenters, copper-smiths, cowherdsmen, dairymen, fishermen, general labourers, goat-herdsmen, hunters, leather workers, masons, midwives, potters, scavengers, stone-cutters, tailors, tanners, washermen, watchmen, water-carriers, weavers, or other servants of the village community, or any similar class of persons which the State Government may, by notification in the Official Gazette, from time to time, include in this Schedule.
