Section 12 in Manipur Municipality Ombudsman Act, 2013
12. Existing cases to tie transferred to Ombudsman.
(1)Notwithstanding anything contained in any other law, if any proceedings, filed and not disposed of under toe said Act, before the constitution of Ombudsman as per toe provisions of this Act, relate to a public servant or municipality as per the provisions of this Act, ait 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 toe loss, wastage and misappropriation of any land of the municipality, pending before toe Government or any other authority and disposed of just before toe constitution of Ombudsman and the Ombudsman shall dispose of the cases In accordance with the provisions of tote Act
