Section 80B in The M.P. Co-Operative Societies Act, 1960
80B. [ Transfer of pending cases. [Inserted by Section 14 of M.P. Act No. 20 of 1999 [w.e.f. 1-5-1999].]
- Every appeal or revision or any other proceeding pending before the Board of Revenue or the State Government, as the case may be, immediately before the date of constitution of Madhya Pradesh State Co-operative Tribunal under this Act, shall stand transferred to the Tribunal.]
