Section 355(i) in Karnataka Municipalities Act, 1964
(i)all prosecutions instituted by or on behalf of the Grama Panchayat and all suits or other legal proceedings instituted by or against the Grama Panchayat or any officer of the Grama Panchayat pending on the said date shall be continued by or against the Town Panchayat as if the said local area had been included in the transitional area when such prosecutions, suits or proceedings were instituted;
