Section 23 in The M.P. State Legal Services Authority Rules, 1996
23. Transitory Provisions.
(1)All assess and liabilities of the Madhya Pradesh Vidhik Sahayata Tatha Vidhik Salah Board, established under Section 3 of the Madhya Pradesh Samaj Ke Kamjor Vargon Ke Live Vidhik Sahayata Tatha Vidhik Salah Adhiniyam, 1976 (No. 26 of 1976), on the date of commencement of these rules shall stand vested in the State Authority and the said authority shall have all powers necessary to take possession of, recover and deal with such assets and discharge such liabilities.(2)Any proceedings pending immediately before the date of commencement of these rules to which the said Board was a party shall be continued as if the State Authority was a party thereof in lieu of the said Board.
