Section 13(1) in Rail Land Development Authority (Constitution) Rules, 2007
(1)On and from the date of publication of the notification under section 4 A of the Act constituting the Authority, in respect of the properties that the Authority has beat asked to develop:(a)all debts, obligations and liabilities incurred, all contracts entered into and all matters and things engaged to be done by, with or for, the Central Government immediately before such date for or in connection with the purposes of any of the functions of the Authority under section 4D of the Act, shall be deemed to have been incurred, entered into and engaged to be done by with or for the Authority;(b)all sums of money due to the Central Government in relation to the Authority immediately before such date shall be deemed to be due to the Authority;(c)all legal proceedings instituted or which could have been instituted by or against the Central Government immediately before such date for any matter in relation to the Authority may be continued or instituted by or against the Authority.
