Section 82(3) in The North-Eastern Areas (Reorganisation) Act, 1971
(3)Where immediately before the appointed day the existing State of Assam is a party to any legal proceedings with respect to any property, rights or liabilities subject to apportionment under this Act, the successor State, which succeeds to, or acquires a share in, that property or those rights or liabilities by virtue of any provision of this Act, shall be deemed to be substituted for the existing State of Assam as a party to those proceedings or added as a party therto, as the case may be, and the proceedings may continue accordingly.
