Section 510 in The Madurai City Municipal Corporation Act, 1971
510. Legal proceedings.
- Where immediately before the date of commencement of this Act, any legal proceedings are pending to which the Madurai municipality as constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), is a party, then, the Madurai Corporation as constituted under this Act shall be deemed to be substituted for the said Madurai municipality in those proceedings.
