Section 427(4) in The Punjab Municipal Corporation Act, 1976
(4)All prosecutions instituted by or on behalf of the said municipal committee or local authority and all suits and other legal proceedings instituted by or against the said municipal committee, local authority or any officer of the said municipal committee or local authority pending on the said day shall, in so far as these relate to the area constituted to be a City or included in a City, be constituted by or against the Commissioner or the Corporation for the said City, as the case may be, as if the area was constituted to be a City or included in a City when such prosecution, suit or proceeding was instituted.
