Section 7(j) in The Chhattisgarh Municipalities Act, 1961
(j)all prosecutions instituted by, or on behalf of the Town Area Committee, or the Panchayat and all suits and legal proceedings instituted by, or against, such Town Area Committee or Panchayat pending on the specified date shall be continued by or against the Council as if such local area had not become a Municipality when such suits or proceedings were instituted;
