Section 373(j) in Tamil Nadu District Municipalities Act, 1920
(j)all prosecutions instituted by or on behalf of the township committee and all suits or other legal proceedings instituted by or against such township committee or any officer of such township committee pending immediately before the specified date shall be continued by or against the Municipality or [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).] as if such local area had been included in the municipal area or [transitional area] [Substituted for the words 'panchayat town' by the Tamil Nadu District Municipalities (Amendment) Act, 2004 (Tamil Nadu Act 24 of 2004)] when such prosecutions, suits or proceedings were instituted.
