Section 10 in Travancore-Cochin Literary, Scientific and Charitable Societies Registration Act, 1955
10. Suits not to abate.
- No suit or proceedings by or against a society in any civil court shall abate or discontinue by reason of the person by or against whom such suit or proceedings shall have been brought or continued dying or ceasing to fill the character in the name whereof he shall have sued, or been sued but the same suit or proceeding shall be continued in the name of or against the successors of such person.
