Section 18(3) in The Gujarat Water Supply and Sewerage Board Act, 1978
(3)Where immediately before the appointed date the State Government is a party to any legal proceedings with respect to any properties and assets transferred to the Board under clause (a) of sub-section (1) or with respect to any of the rights, liabilities or obligations which have become the rights, liabilities or obligations of the Board under clause (b) of sub-section (1) the Board shall be deemed to be substituted for the State Government as a party to those proceedings and the proceedings shall continue accordingly.
