Section 269(3) in The U.P. Kshettra Panchayats And Zila Panchayats Adhiniyam, 1961
(3)All appeals pending before any authority or the said Zila Panchayat or the Kshettra Panchayat on the said date shall so far as may be practicable, be disposed of, as if there was a Zila Panchayat or the Kshettra Panchayat, as the case may be, when they were filed.
