Section 262(3) in The M.P. Land Revenue Code, 1959
(3)All proceedings under any of the laws described in Schedule III pending before the State Government immediately before the commencement of this Code shall, on such commencement, stand transferred to the Board, and shall thereupon be disposed of by the Board as if they were proceedings entertained by the Board under this Code.Explanation.-For the purpose of this sub-section "State Government shall include Governor, Council of Ministers or a Minister.
