Section 501A(i) in Karnataka Municipal Corporations Act, 1976
(i)all prosecutions instituted by or on behalf of the local authority and all suits or other legal proceedings instituted by or against the local authority or any officer of the local authority pending on the said date shall be continued by or against the corporation as if the area of the said local authority had been included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] when such prosecutions, suits or proceedings were instituted;
