Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 125(3)] [Section 125] [Entire Act]

Union of India - Subsection

Section 125(3)(b) in The States Reorganisation Act, 1956

(b)"corresponding Court, tribunal, authority or officer" in a State [or Union territory] means-
(i)the Court. tribunal, authority or officer in that State [Union territory] [Inserted by 1 A.L.O., 1956 (1-11-1956) ] in which, or before whom. the proceeding would have lain if the proceeding had been instituted after the appointed day, or
(ii)in case of doubt. such Court, tribunal. authority or officer in that State [Union territory] [Inserted by 1 A.L.O., 1956 (1-11-1956) ] as may he determined after the appointed day by the Government of that State "tor the Central Government, as the case may be I, or before the appointed day by the Government of the corresponding State, to be the corresponding Court, tribunal, authority or officer.