Section 87(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)Notwithstanding the repeal of the Chhattisgarh Town Improvement Trusts Act, I960 (No. 14 of 1961) (hereinafter referred to as the repealed Act), under sub-clause (i) of clause (c) of sub-section (1),-(a)all cases relating to compensation in respect of acquisition and vesting of land in the Town Improvement Trust under Section 71 of the repealed Act and pending before the Town Improvement Trust or the Tribunal or the Court of the District Judge or the High Court immediately before the date of such repeal shall be dealt with and disposed of by-(i)the Town and Country Development Authority established in place of such Town Improvement Trust under Section 38;(ii)the Tribunal to be constituted under Section 73 of the repealed Act after the commencement of the Chhattisgarh Nagar Tatha Gram Nivesh (Sanshodhan) Adhiniyam, 1979;(iii)the Court of the District Judge;(iv)the High Court;as the case may be, in accordance with the provisions of the repealed Act, as if this Act had not been passed;(b)the Town and Country Development Authority, the Tribunal, the Court of the District Judge or the High Court, as the case may be, may proceed to deal with and disposed of the same from the stage at which such cases were left over at the time of repeal.
