Section 4(4) in The K.S. Ray Tuberculosis Hospital Acquisition Act, 1979
(4)Subject to the provisions of sub-section (3), -(a)if on the appointed day any suit, appeal or other proceeding, of whatever nature, in relation to the undertaking of the institution is pending by or against the institution, the same shall be continued, proceeded with and enforced by or against the institution;(b)it is hereby declared that the liabilities of the institution in relation to its undertaking which has vested in the State Government under section 3 shall be met by the State Government in such manner as may be prescribed.
