Section 6 in Greater Bombay Laws and the Bombay High Court (Declaration of Limits) Act, 1945
6. Pending proceedings.-
Notwithstanding anything contained in this Act all proceedings pending in any Court in [the area specified in Parts I and II of Schedule A]and all other proceedings of whatever nature pending before any public officer, [* * *] at the date of the commencement of this Act (including proceedings where an appeal or an application for revision lies or will lie from a decision made or to be made), [if such other proceedings are pending in any of the areas [specified in Parts I and II of Schedule A] or are pending in respect of any such areas] shall be disposed of by such authority as the [State]Government may direct and in the absence of such direction any such proceeding shall be continued and disposed of as if this Act had not been passed.
