Section 6 in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945
6. Pending proceedings.
- Notwithstanding anything contained in this Act all proceedings pending in any Court in [the area specified in Parts I and II of Schedule A] [These words were substituted for the original by Bombay 8 of 1950, Section 4.] and all other proceedings of whatever nature pending before any public officer, [* * *] [The words 'in or in respect of any of the areas comprised in Greater Bombay' were deleted by Bombay 52 of 1947, Section 2 and Schedule.] at the date of the commencement of this Act (including proceedings where an appeal or an application for revision lies or will lie from a decision made or to be made), [if such other proceedings are pending in any of the areas [specified in Parts I and II of Schedule A] [These words were inserted by Bombay 52 of 1947, Section 2 and Schedule.] or are pending in respect of any such areas] shall be disposed of by such authority as the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct and in the absence of such direction any such proceeding shall be continued and disposed of as if this Act had not been passed.
