Section 53(5) in The Karnataka Minor Mineral Concession Rules, 1994
(5)Any application for revision made under rule 61 of the repealed Karnataka Minor Mineral Concession Rules, 1969 and pending before the Controlling Authority or the Karnataka Appellate Tribunal, shall on the commencement of these rules, stand transferred respectively to the concerned Controlling Authority or the State Government, and it shall be decided by them as if it had been filed before them.
