Section 3(4) in The Chhattisgarh Municipal Corporation Act, 1956
(4)All suits Or other legal proceedings, civil or criminal, instituted by or against the municipality of such city may be continued by or against the Corporation.Explanation. - For removal of doubt it is hereby declared that any ruler or bye-laws made or anything done under the Municipal Laws shall not be deemed to be inconsistent with the provisions of this Act merely on the ground that the authority which framed the rules or bye-laws or the procedure followed in making such rules or bye-laws or doing such thing was different from that prescribed under this Act.
