Section 33(4) in Bombay Khadi and Village Industries Act, 1960
(4)Where, immediately before the appointed day, an existing Board is a party to any legal proceedings with respect to any property, right or liabilities transferred to the State Government under sub-section (2), the State Government shall be deemed to be substituted for the existing Board as a party to those proceedings and the proceedings may continue accordingly:Provided that, where an order is made under sub-section (2), the State Government may by that order also provide for the substitution or addition of any transferee as a party to any such proceedings and the proceedings if still pending may then be continued after substitution or addition, as the case may be. of the transferee as a party thereto.
