Section 3(4) in U.P. Indian Medical Institutions (Acquisition and Miscellaneous Provisions) Act, 1982
(4)Subject to the provisions of this Act, any proceeding or cause of action pending or existing immediately before the appointed day, by or against the society may, as from the appointed day, be continued and enforced by or against the State Government as it might have been enforced by or against such society, if this Act had not come into force.
