(3)In this section-(a)"proceeding" includes any suit, case or appeal, and(b)"corresponding court, tribunal, authority or officer" in relation to a State means(i)the court, tribunal, authority or officer in which the proceeding would have lain if the proceeding had been instituted after the appointed day, or(ii)in case of doubt, such court, tribunal, authority or officer in the State as may be determined, before the appointed day by the Governor of Madras, and after the appointed day by the Governor of Madras, and after the appointed day by the Governor or Rajpramukh of that State, to be the corresponding court, tribunal, authority or officer.
