Section 103(j) in Madras Hindu Religious and Charitable Endowments Act, 1951
(j)all suits, application or proceedings taken by, or on behalf of,or against, the Board under the provisions of the said Act and pending at the commencement of this Act, may be continued by, or on behalf of, or against, the Commissioner subject to the provisions of, and in so far as they are not inconsistent with this Act;
