Nothing in this Act shall affect any proceeding which at the commencement thereof is pending in respect of any of the territory mentioned in Schedule A, and every such proceeding shall be continued as if this Act had not been passed;Provided that all proceedings which at the commencement of this Act are pending before the Commissioner of the Division or any other authority, within the territory mentioned Schedule A shall be transferred to, and disposed of by, such authorities in the [State] [Substituted for the word "Provincial" by A.L.O., 1950] of Delhi as the [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government may, by notification in the [Official Gazette,] [Substituted for the word Gazette of India by A.O. 1937] direct.
