(2)If on the appointed day any suit, appeal or other legal proceedings of whatever nature by or against the Improvement Trust, is pending then it shall not abate or be discontinued or be in any way prejudicially effected by reason of the transfer to the concerned Municipality of the assets and liabilities of the Improvement Trust or of any thing done under this Act, but the suit, appeal or other legal proceedings, may be continued, prosecuted and enforced by or against the concerned Municipality.Explanation. - For the purposes of this sub-section, legal proceedings include any proceedings under the Land Acquisition Act, 1894 (Act 1 of 1894).
