Section 189(f) in Maharashtra Housing and Area Development Act, 1976
(f)If, on the date of constitution of the Authority, any suits, appeals or legal proceedings of whatever nature by or against any existing Board are pending, then such suits, appeals or legal proceedings shall not abate, be discontinued or be in any way prejudicially affected by reason of transfer to the Authority of the property, assets, rights and liabilities of the existing Board, but the suits appeals or legal proceedings may be continued, prosecuted and enforced by or against the Authority.
