Section 40(1) in The Shree Shanaishwar Devasthan Trust (Shingnapur) Act, 2018
(1)Where the erstwhile trust or any trustee 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 Devasthan Trust under section 3, by the name of the erstwhile trust, the said reconstituted Devasthan Trust or its Committee, shall be deemed to have been substituted for the erstwhile trust or its trustees or Committee, as a party to those proceedings, or added as a party thereto, as the case may be, and the proceedings shall continue accordingly.
