Section 48(1) in The Bihar And West Bengal (Transfer Of Territories) Act, 1956
(1)Every proceeding pending immediately before the appointed day before a Court (other than a High Court), tribunal, authority or officer--(a)in any area which on that day remains within Bihar shall, if it is a proceeding relating exclusively to any part of the transferred territories, stand transferred to the corresponding Court, tribunal, authority or officer in West Bengal; and(b)in any area which on that day falls within the transferred territories shall, if it is a proceeding relating exclusively to any part of the territories remaining within Bihar, stand transferred to the corresponding Court, tribunal authority or officer in that State.
