Section 83(1) in The M.P. Reorganisation Act, 2000
(1)Every proceeding pending immediately before the appointed day before a Court (including High Court), Tribunal, Authority or Officer in any area which on that day falls within the State of Madhya Pradesh shall, if it is a proceeding relating exclusively to the territory, which as from that day are the territories of Chhattisgarh State, stand transferred to the corresponding Court, Tribunal, Authority or Officer of the State of Chhattisgarh.
