Section 91A(5) in The Maharashtra Co-Operative Societies Act, 1960
(5)[ All disputes and other proceedings pending, immediately before the commencement of the Maharashtra Co-operative Societies, (Amendment and Validation) Act, 1982, before the Registrar or any person to whom the powers of the Registrar under this Act or the rules made thereunder have been delegated shall be transferred by him, by general or special order, to any Co-operative Court specified by him and shall be heard and disposed of by that Court as if they had been originally filed before it. That Court may proceed to hear and dispose of such proceeding from the stage reached before such transfer or may commence the hearing de novo]. [Sub-section (5) was added by Maharashtra 18 of 1982, Section 4(b).]
