(2)If at the commencement of this Constitution--(a)any legal proceedings are pending to which the Dominion of India is a party, the Union of India shall be deemed to be substituted for the Dominion in those proceedings; and(b)any legal proceedings are pending to which a Province or an Indian State is a party, the corresponding Slate shall be deemed to be substituted for the Province or the Indian State in those proceedings.[Editorial comment-The Constitution (Thirty-First Amendment) Act, 1973, Article 330 of the Indian Constitution was held inapplicable for the tribal areas of Meghalaya, Mizoram, Nagaland, Arunachal Pradesh; and Assam due to their significant tribal population.Also Refer]
