Section 14 in Tamil Nadu Industrial Township Area Development Authority Act, 1997
14. Rights and liabilities.
(1)All property, all rights of whatsoever kind used, enjoyed or possessed by and all interests of whatever kind owned or vested in or held in trust by or the local authority as well as all liabilities legally subsisting against it shall on and from the date of constitution of the Authority, stand transferred to the said Authority.(2)All proceedings taken by or against the local authority may be continued by or against the Authority.
