Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 6] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(1) in Bihar Reorganisation Act, 2000

(1)Every proceeding pending immediately before the appointed day before a Court (other than the High Court), tribunal, authority or officer in any area which on that day falls within the State of Bihar shall, if it is a proceeding relating exclusively to the territory, which as from that day is the territory of Jharkhand State, stand transferred to the corresponding Court, Tribunal, authority or officer of that State.