(2)All appellate and revisional powers vested in or exercisable under any law by the Tribunal constituted under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Revenue Appellate Tribunal Act, 1957 ([Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Act 24 of 1957), before the commencement of this Act, shall stand transferred to and be exercisable by the Tribunal constituted under section 40 and any reference in any law to the Mysore Board of Revenue or to the Mysore Revenue Appellate Tribunal [or to the Karnataka Revenue Appellate Tribunal] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] shall be construed as a reference to the Tribunal constituted under section 40.
