Section 3 in The Chhattisgarh Municipal Corporation Act, 1956
3. Transfer of liabilities.
- On the application of this Act to any city under sub-section (3) of Section 1-(1)All debts and obligations incurred, all contracts entered into with, and all matters and things engaged to be done by, or for, the municipality of such city before this Act is made applicable shall be deemed to have been incurred, entered into with, or engaged to be done by, or for, the Corporation constituted under this Act.(2)Every appointment, rule, bye-law, form, notification, notice, tax, scheme, order, licence or permission made, issued, imposed, sanctioned or given under the Municipal Law, shall, so far as it relates to the municipality of such city and so far as it is in force at the time of the application of, and is not inconsistent with, this Act, be deemed to have been made, issued, imposed, sanctioned or given under the provisions of this Act, and shall unless previously altered, modified, cancelled, suspended, surrendered or withdrawn, as the ease may be, under this Act remain in force for the period, if any, for which it was so made, issued, imposed, sanctioned or given.(3)All rates, taxes and sums of money due to the Municipalities of such city when this Act is made applicable shall be deemed to be due to the Corporation.(4)All suits Or other legal proceedings, civil or criminal, instituted by or against the municipality of such city may be continued by or against the Corporation.Explanation. - For removal of doubt it is hereby declared that any ruler or bye-laws made or anything done under the Municipal Laws shall not be deemed to be inconsistent with the provisions of this Act merely on the ground that the authority which framed the rules or bye-laws or the procedure followed in making such rules or bye-laws or doing such thing was different from that prescribed under this Act.
