Section 500(i) in Karnataka Municipal Corporations Act, 1976
(i)all prosecutions instituted by or on behalf of the panchayat and all suits or other legal proceedings instituted by or against the panchayat or any officer of the panchayat pending on the said date shall be continued by or against the corporation as if the said local area had been included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] when such prosecutions, suits or proceedings were instituted;
