Section 149(2) in Punjab Regional and Town Planning and Development Act, 1995
(2)If on the date of abolition of the Punjab Housing Development Board under this Act, any suit, appeal or other legal proceedings of whatever nature by or against the Punjab Housing Development Board are pending, then it shall not abate or be discontinued or be in any way prejudicially affected by reason of the transfer to the Authority all the assets and liabilities of the Punjab Housing Development Board or of anything done under this Act, but the suit, appeal or other legal proceedings, may be continued, presented and enforced by or against the Authority.Explanation. - For the purpose of this sub-section, legal proceedings include any proceedings under the Land Acquisition Act, 1984 (Central Act 1 of 1894).
