Section 9 in The Bombay Village Industries Board (Reconstitution) Order, 1959.
9. Legal proceedings.
- Where immediately before the appointed day, the existing Corporation is a party to any legal proceedings with respect to any property, rights or liabilities transferred to the Mysore Corporation or the Rajasthan Board under this Order, the Mysore Corporation or the Rajasthan Board, as the case may be, shall be deemed to be substituted for the existing Corporation as a party to the proceedings, or added as a party thereto, as the case may be, and the proceedings continued accordingly.
