Section 23 in Maharashtra State Co-operative Tribunal Regulations, 1962
23. Procedure in case of assignment.
- Where, during pendency of an appeal or application, the business of a party to the appeal or application is, wholly or partially assigned to, or devolves upon, some other person or Society, the appeal or, as the case may be, the application may, by leave of the Tribunal, be continued by or against such person or Society.
