Section 9(2) in The Punjab Guru Gobind Singh Medical College, Faridkot (Acquisition and Miscellaneous Provisions) Act, 1978
(2)If, on the appointed day, any suit, appeal or other proceeding of whatever nature in relation to the Guru Gobind Singh Medical College, or any affair of the said College, is pending by, or against, the trustees or any other person, the same shall not abate, be discontinued or be, in any way, prejudicially affected by reason of the transfer of the said college to the State Government, or of anything contained in this Act; but the suit, appeal or other proceeding may be continued, prosecuted and enforced by or against the State Government.
