Section 4(5) in The Murshidabad Estate (Management Of Properties) And Miscellaneous Provisions Act, 1980
(5)All valid contracts subsisting immediately before the appointed day in relation to any of the Estate properties shall be of as full force and effect against or in favour of the State Government and shall be enforceable as fully and effectively against or by the State Government as if the State Government had always been named therein and had been a party thereto.
