Section 423(2) in Haryana Municipal Corporation Act, 1994
(2)All proceedings pending before any authority of the said municipality including area comprising rural area or a Part thereof, if any on the day the Corporation was constituted which under the provisions of this Act are required to be instituted before or undertaken by the Commissioner, shall be transferred to and continued by him and all other such proceedings shall, so far as may be, be transferred to and continued by such authority before or by whom they have to be instituted or undertaken under the provisions of this Act.
