Section 13 in Mizoram (Establishment of Independent Local Body) Ombudsman Act, 2011
13. Existing Cases To Be Transferred To Ombudsman.
(1)Notwithstanding anything contained in any other law, if any proceedings, filed and not disposed of under the said Act, before the constitution of Ombudsman as per the provisions of this chapter, relate to a public servant or Village Council as per the provisions of this Act, all cases with regard to such proceedings shall be transferred to the Ombudsman and the Ombudsman shall decide the cases in accordance with the provisions of this Act.(2)All cases, with regard to the loss, wastage and misappropriation of any land of the Village Council, pending before the State Government or any other authority and not disposed of just before the constitution of Ombudsman shall be disposed of by the ombudsman in accordance with the provisions of this Act.
