Section 15(iv) in The M.P. Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011
(iv)Notwithstanding anything contained in clause (i), any appeal, revision or other proceedings arising under the repealed Acts but preferred or initiated after the commencement of this Act, shall be heard and decided by the authority competent to entertain any appeal, revision or any other proceedings in accordance with the previsions of this Act.
