Nothing in this Act shall affect any proceeding which at the commencement thereof is pending in respect of any of the territory mentioned in Schedule I or of anything arising in such territory and every such proceeding shall be confined as if this Act had not been passed:Provided that the [State Government] [Substituted by the A.O. 1950 for "Provisional Government"] may, by notification in the [Official Gazette,] [Substituted for the word "Gazette of India" by A.O., 1950] direct that any proceeding, criminal, civil or revenue, other than a proceeding pending before the High Court of Judicature for the North-Western Provinces, shall be transferred to, and disposed of by, the corresponding authority of the Delhi State.
