Section 8(4) in Punjab Relief of Indebtedness Act, 1934
(4)When a board is dissolved or ceases to exist otherwise, the Chief Commissioner may at any time establish another board within the same local limits in which the former board had jurisdiction and may declare this board to be the successor in office of the first board and may confer on it power to dispose of such applications under Section 13(2) and Section 23 as the Chief Commissioner may direct.
