Section 82(2) in Telangana Housing Board Act, 1956
(2)All debts and obligations 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 Hyderabad City Improvement Board and the Secunderabad Town Improvement Trust before and up to the date of establishment of the Board under this Act shall be deemed to have been incurred, entered into or engaged to be done by, with or for the Board, and all suits and other legal proceedings instituted or which may be instituted by or against the Government shall be continued or instituted by or against the Board, as the case may be.
