Section 4(3) in Himachal Pradesh Co-operative Agriculture and Rural Development Banks Act, 1979
(3)With effect from the commencement of this Act, and until such time as the names of the Land Mortgage Banks and societies functioning in the ate at the commencement of this Act are changed into [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-87.], all acts done by them or mortgages and other documents executed by them, or in their favour, and all suits and other proceedings filed by or against them shall be deemed to have been done, executed ordered, as the case may be, by or against them as [Agriculture and Rural Development Bank] [Substituted for the words 'Land Development Bank' vide Act No. 16 of 1987 w.e.f. 16-11-87.],
