Section 97(5) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(5)If on the appointed day any suit, appeal or other legal proceeding of whatever nature by or against any Improvement Trust is pending the same may be continued, prosecuted or enforced by or against the Board.Explanation. - For the purpose of this sub-section, "legal proceeding" includes any proceeding under the Land Acquisition Act, 1894 (Act No I of 1894).
