Section 373(5) in Uttar Pradesh Municipal Corporation Act, 1959
(5)Any proceeding pending before the Tribunal (consisting of a Chairman and two assessors) immediately before the commencement of the Uttar Pradesh Nagar Mahapalika (Amendment) Act, 1972, may after such commencement be continued before the Tribunal consisting of the said Chairman as its presiding officer from the stage at which the constitution of the Tribunal is so changed.] [Substituted by U.P. Act 24 of 1972.]
