Section 5(3) in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
(3)Save as expressly provided aforesaid, all rights, liabilities and obligations (including contracts) and the instrument of trust, if any and all suits and legal proceedings in relation to the acquired endowment shall subject to the provisions of subsection (2) of section 6, be deemed to be the rights, liabilities and obligations, contracts and the instrument of trust, or as the case may be, suit or legal proceedings in relation to the reconstructed endowment.
