Section 5(2) in The Central Laws (Extension To Arunachal Pradesh) Act, 1993
(2)In particular, and without prejudice to the generality of the foregoing power, any such notified order may-(a)specify the corresponding authorities within the meaning of section 4;(b)provide for the transfer of any matter pending immediately before the commencement of this Act before any court, tribunal or other authority, to any corresponding court, tribunal or other authority for disposal:Provided that no such order shall be made after the expiry of two years from the date of commencement of this Act.
