Section 18(3) in Maharashtra Jeevan Authority Act, 1976
(3)All suits an other legal proceedings with respect to the matters referred to above instituted or to be instituted or defended by or against the State Government before the appointed date may be continued or instituted, or defended by or against [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
