(3)In this section(a)"proceeding" includes any suit, case or appeal; and(b)"corresponding court, tribunal, authority or officer" in the State of Jharkhand means-(i)the court, tribunal, authority or officer in which, or before whom, the proceeding would have laid if it had been instituted after the appointed day; or(ii)in case of doubt, such court, tribunal, authority, or officer in that State, as may he determined after the appointed day by the Government of that State or the Central Government, as the case may be, or before the appointed day by the Government of the existing State of Bihar to be the corresponding Court, Tribunal, authority or officer.
