Section 371(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)All suits and proceedings pending before the Tribunal constituted under the United Provinces Town Improvement Act, 1919, or the Cawnpore Urban Area Development Act, 1945, as the case may be, shall be tried and proceeded with by the Tribunal constituted under sub-section (1) as if they had been filed before such Tribunal and the provisions of this Act and any rules made thereunder shall apply to all such suits and proceedings.
