Section 144(2) in Haryana Panchayati Raj Act, 1994
(2)All suits, prosecutions and other legal proceedings instituted or which might have been instituted by or against Government in respect of the property referred to in clause (d) of sub-section (1), immediately before the commencement of this Act in relation to any matter may be continued or instituted by or against the Zila Parishad concerned.
