Section 45(2) in The Jammu and Kashmir Housing Board Act, 1976
(2)All debts raised and expenditure incurred, all contracts entered into and all matters and things engaged to be done by, with or for the Government for the purposes of the housing scheme transferred to the Housing Board shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Board ; and also suits and other legal proceedings instituted or which may be instituted by or against the Government shall be contained or, as the case may be instituted by or against the Board.
