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[Cites 0, Cited by 0] [Section 333B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 333B(d) in The U.P. Municipalities Act, 1916

(d)all liabilities in respect of the municipal area of the newly constituted municipality, whether arising out of contract or otherwise which have accrued against the municipality of the undivided municipal area and are outstanding on the date immediately preceding the said date shall thereafter be the liabilities of the newly constituted municipality;