Section 44(1) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(1)Where the erstwhile Temple Trust or any Trustees or Committee thereof was, immediately before the appointed day, a party to any legal proceedings with respect to any property, rights, liabilities or obligations since vested in the reconstituted Temple Trust under section 3, by the name of the erstwhile public Trust , the said reconstituted Temple Trust or its Committee, shall be deemed to have been substituted for the erstwhile public Trust or its Trustees or Committee, as a party to those proceedings, or added to as a party thereto, as the case may be, and the proceedings shall continue accordingly.
