Section 47(2) in Tamil Nadu Slum Areas (Improvement and Clearance) Act, 1971
(2)If, on the date of the establishment of the Board, any suit, appeal or other legal proceeding of whatever nature by or against the State Housing Board is pending, then such suit, appeal or other legal proceeding in so far as it is relatable to the improvement of the slum area, the clearance of a slum area and the re -development of a slum clearance area, shall not abate, be discontinued or be in anyway pre-judicially affected by reason of the transfer to the Board of the property, assets, rights and liabilities of the State Housing Board or of anything done under this Act, but the suit, appeal or other legal proceedings may be continued, prosecuted and enforced by or against the Board.Explanation. - For the purpose of this sub -section, legal proceedings' includes any proceeding under the Land Acquisition Act, 1984 (Central Act I of 1894).
