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State of Madhya Pradesh - Section

Section 7 in The M.P. Bhudan Yagna Board (Reconstitution) Order, 1960

7. Legal proceedings.

- Where immediately before the appointed day, the existing Board is a party to any legal proceedings with respect to any property, rights or liabilities transferred to the new Board the new Board shall be deemed to be substituted for the existing Board as a party to the proceedings continued accordingly.