Section 7 in The Rajasthan Divisional Commissioner (Office Abolition) Act, 1962
7. Pending proceedings.
- All proceeding under any existing law, whether by way of appeal, revision, review, reference or otherwise pending before a Divisional Commissioner immediately before the appointed day shall on that day stand transferred to the officer or authority in whom the powers of such Commissioner, under such existing law, have been vested by the provisions of this Act and shall be disposed of by such officer or authority in accordance with law.
