Section 43(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(2)Every appeal, suit or other proceeding pending before any of the existing Civil Courts immediately before the commencement of this Act shall, on such commencement, stand transferred to the Court exercising the jurisdiction under this Act which corresponds, so far as may be, to the jurisdiction of the Court in which the proceeding was pending, and the Court to which the proceeding so stands transferred shall proceed to try, hear and determine the matter as if it had been pending in that Court.
