Section 54(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)(a)A Board of Appeal existing immediately before the commencement of the Gujarat Town Planning and Urban Development (Amendment) Act, 1999 shall continue to hear and decide appeal until the date on which the Board of Appeal is constituted (hereinafter referred to as "the said date"), by the State Government under Section 55, and(b)all appeals pending on the said date before any Board of Appeal shall stand transferred to the Board of Appeal so constituted.]
