Section 29(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961
(2)Notwithstanding anything in sub-section (1),-(a)the Advisory Committee constituted under Act XX of 1949, so repealed shall continue to exercise all powers and perform all functions conferred or imposed on it by or under this Act, until a committee is constituted in accordance with the provisions of this Act.(b)any application, appeal or other proceeding made or preferred to any officer or authority under the Acts so repealed and pending at the commencement of this Act shall, after such commencement, be transferred to and disposed of by the officer or authority who would have had jurisdiction to entertain such application, appeal or proceeding under this Act if this Act had been in force on the date on which such application, appeal or proceeding was made or preferred.
