Section 92(3) in The Bombay Reorganisation Act, 1960
(3)in this section-(a)"proceeding" includes any suit, case or appeal; and(b)"corresponding court, tribunal, authority or officer" in the State of Gujarat means-(i)the court, tribunal, authority or officer in which, or before whom, the proceeding would have lain if it had been instituted after appointed day; or(ii)in case of doubt, such court, tribunal, authority, or officer in that State, as may be determined after the appointed day by the Government of Bombay, to be the corresponding court, tribunal, authority or officer.
