Section 14(2) in Tamil Nadu State Housing Board Act, 1961
(2)If on the appointed day any suit, appeal or other legal proceeding of whatever nature by or against the City Improvement Trust is pending, then it shall not abate, be discontinued or be in any way prejudicially affected by reason of the transfer to the Board of the assets and liabilities of the City Improvement Trust or of anything done under this Act, but the suit, appeal or other legal proceeding may be continued, prosecuted and Enforced by or against the Board.Explanation. - For the purpose of the sub-section legal proceeding includes any proceeding under the Land Acquisition Act, 1894, (Central Act I of 1894).
