(2)If at the commencement of this Constitution-(a)any legal proceedings are pending to which the Dominion of India is a party, the Union of India shall be deemed to be substituted for the Dominion in those proceedings; and(b)any legal proceedings are pending to which a Province or an Indian State is a party, the corresponding State shall be deemed to be substituted for the Province or the Indian State in those proceedings.[CHAPTER IV [Inserted by the Constitution (Forty-fourth Amendment) Act, 1978, Section 34 (w.e.f. 20.6.1979).] Right To Property
