Section 157(j) in The Maharashtra Village Panchayats Act, 1959
(j)all prosecutions instituted by or on behalf of the municipality and all suits or other legal proceedings instituted by or against such municipality or any officer of such municipality pending at the said date shall be constituted by or against the interim Panchayat as if such local area had been included in the village when such prosecutions, suits or proceedings were instituted.
