Section 14(4A) in The Bihar Electricity Duty Rules, 1949
(4A)[ Any appeal or proceeding relating thereto, or any Revision pending Appellate Assistant Commissioner or any Revision against appellate order or any other order passed by the Appellate Assistant Commissioner pending before the Deputy Commissioner under this Act or Rules, on the date of commencement of this sub-rule shall not after the commencement of this sub-rule, be continued and disposed of by the said authorities and they shall be deemed to have been transferred to the Deputy Commissioner or joint Commissioner, as the case may be, and shall be initiated and disposed of, or continued or disposed of by the said authorities as provided in this Rule.] [Substituted by S.O. 388 dated 23.3.1978.]
