Section 7 in The Maharashtra State Commissioners of Police Act, 1959
7. Pending proceedings before [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule] and District Magistrate.
- All proceedings, including proceedings by way of appeals, revision or review, pending under any existing law before the [Superintendent of Police] [These words were substituted for the words 'District Superintendent of policy' by Maharashtra 46 of 1962, Section 3, Schedule.] or, where any powers and duties of a District Magistrate, are conferred in substitution on a Commissioner of Police by virtue of the Act or any enactment in the Schedule, before the District Magistrate, immediately before the date of appointment of the Commissioner of Police for any area, shall be transferred to the Commissioner of Police for that area for disposal according to law.
