(2)Every proceeding which is pending immediately before the appointed day before the Central Government under Section 82, as it stood immediately before that day, and any matter arising out of or connected with such proceeding and which is so pending shall stand transferred on that day to the Appellate Tribunal and the Appellate Tribunal may proceed with such proceeding or matter from the stage at which it was on that day as if such proceeding or matter were an appeal filed before it:Provided that the applicant or the other party may demand that before proceeding further with that proceeding or matter, he may be re-heard.
