Section 8(4) in The Punjab Relief of Indebtedness Act, 1934
(4)When a board is dissolved or ceases to exist otherwise, the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may at any time establish another board within the same local limits in which the former board had jurisdiction and may declare this board to be the successor in office of the first board and may confer on it power to dispose of such applications under section 13(2) and section 23 as the [State] Government may direct.
