Section 580A(2) in Uttar Pradesh Municipal Corporation Act, 1959
(2)Where any doubt or dispute arises as to whether any property, interest or asset has vested in Corporation under sub-section (1), or any rights, liability or obligation has become the right, liability or obligation of Corporation such doubt or dispute shall be referred by the Municipal Commissioner to the State Government whose decision shall unless superseded by any decision of a court of law be final.
