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Bombay Presidency - Section

Section 8 in The Bombay Khar Lands Development Board (Reconstitution) Order, 1959

8. Legal proceedings.

- Where the existing Board is a party to any proceedings which are pending on the appointed day in any Court or Tribunal in the State of Mysore, the new Board constituted for the Karnataka area shall be deemed to be substituted as a party, and the proceeding continued accordingly.