Section 63(1) in The Bihar State Housing Board Act, 1982
(1)All debts and expenditures incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Government for the purposes of Department of Housing, Government of Bihar, created by Appointment Department Government Resolution No. Camp.243/55A-135, dated Ranchi, the 27th July, 1955, before and upto the date of the establishment of the Board under this Act shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Board and all suits and other legal proceedings instituted or which may be instituted by or against the Government shall be continued or instituted by or against the Board, as the case may be.
