Section 3(4) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(4)Subject to the other provisions contained in this Act, any proceeding or cause of action, pending or existing immediately before the appointed day, by or against the trustee or any other person, in relation to the said College, may, as from the appointed day, be continued and enforced by or against the State Government as it might have been enforced by or against the trustees or such other person if this Act had not been enacted, and shall cease to be enforceable by or against the trustees or such other person.
