Section 5(3) in Sivagiri Mutt (Emergency Provisions) Act, 1997
(3)If, on the appointed day, any suit, appeal or other proceeding, of whatever nature, in relation to any property which has vested in the Government under section 3, instituted or preferred by or against the Trust is pending, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the taking over of the management of the Trust or of anything continued in this Act, but the suit, appeal, or other proceeding may be pursued, prosecuted, or enforced by or against the Government.
