Section 39 in The City of Bombay Municipal (Amendment) Act, 1933
39. Further provision regarding pending references.
- All references, moneys, securities, properties, papers, documents, vouchers, books, records and proceeding transferred to the High Court under section 66-A of the City of Bombay Improvement Trust Transfer Act, 1925 (Bombay XVI of 1925), shall be disposed of by the High Court, as nearly as may be, in accordance with the provisions of that Act and the provisions of that Act shall, so far as may be, apply to them, as if they had been made, held or controlled in accordance with that Act and as if this Act had not been passed.
