Section 3 in The Transfer Of Property (Amendment) Act, 2002
3. Transitory provisions.-
The provisions of section 106 of the principal Act, as amended by section 2, shall apply to-(a)all notices in pursuance of which any suit or proceeding is pending at the commencement of this Act; and(b)all notices which have been issued before the commencement of this Act but where no suit or proceeding has been filed before such commencement.
