Section 3 in The Railway Companies (Substitution Of Parties In Civil Proceedings) Act, 1946
3. Substitution of Governor- General in Council in certain civil proceedings.
(1)In every civil proceeding pending at the commencement of this Act to which the Bengal- Nagpur Railway Company, Limited, or the Bombay, Baroda and Central India Railway Company, or the Bengal and North Western Railway Company, Limited, or the Rohilkhand and Kumaon Railway Company, Limited, is a party, and which is founded on any right 5 or liability assumed by the Central Government undercertain arrangements made by the Central Government with the said Companies, the Governor- General in Council shall, notwithstanding anything to the contrary in the Code of Civil Procedure, 1908 (5 of 1908 ), be deemed to be substituted in the place and stead of the Company; and every such proceeding may be continued by or against the Governor- General in Concil accordingly, and the Company shall be discharged from all liability in connection with the proceeding.(2)References in sub- section (1) to any Company shall be construed as including references to the liquidators of that Company.
