Section 578 in Uttar Pradesh Municipal Corporation Act, 1959
578.
Provision for municipality or local authority which is [* * *] [The words 'suspended or' omitted by U.P. Act 26 of 1995, S.27 (w.e.f 30-05-1994).] dissolved. - Any reference in the foregoing sections to a municipality or local authority shall, in case such municipality or local authority has been [* * *] [The words 'suspended or' omitted by U.P. Act 26 of 1995, S.27 (w.e.f 30-05-1994).] dissolved or placed under the charge of an administrator under any enactment made for that purpose be deemed to be a reference to the person or persons appointed to exercise the powers or to perform the functions of such municipality or local authority under any law relating to such municipality or local authority.
