Section 357(j) in Karnataka Municipalities Act, 1964
(j)all prosecutions instituted by or on behalf of the panchayat and all suits or other legal proceedings instituted by or against the panchayat or any officer of the panchayat pending at the said date shall be continued by or against the municipal council as if such local area had been included in the [smaller urban area] [Substituted by Act 36 of 1994 w.e.f. 1-6-1994.] when such prosecutions, suits or proceedings were instituted.
