Section 12(1) in Manipur Municipality Ombudsman Act, 2013
(1)Notwithstanding anything contained in any other law, if any proceedings, filed and not disposed of under toe said Act, before the constitution of Ombudsman as per toe provisions of this Act, relate to a public servant or municipality as per the provisions of this Act, ait cases with regard to such proceedings shall be transferred to the Ombudsman and the Ombudsman shall decide the cases in accordance with the provisions of this Act.
