Section 21 in Maharashtra Jeevan Authority Act, 1976
21. [Authority] [These words were substituted for the words 'Board' by Maharashtra 25 of 1997, Section 5.] to assume obligations in respect of matters to which this Act applies for water works taken over from local bodies.
- In respect of water works taken over from a local body by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.], all debts and obligations incurred, all contracts entered into, all matters and things engaged to be done by, with or for any local body prior to taking over the water works by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall be deemed to have been incurred, entered into or engaged to be done by, with or for [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.]; and all suits or other legal proceedings instituted or which might, but for transfer and vesting under sub-section (1) of section 20, have been instituted or defended by or against the local body, may be continued or instituted or defended by or against [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
