Section 8 in The Degloor Market Committee (Reconstitution and Reorganisation) Order, 1960.
8. 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 new Corporation under this Scheme the new Corporation 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.
