Section 55(5) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
(5)From the date specified in the notification under sub-section (1) all rights and assets which, for the purposes of the proceedings transferred by such notification, are vested in, and all obligations and liabilities which for the same purposes are enforcible against the authority from whom the transfer is made, shall vest in or be enforcible against the authority to whom the transfer is made.The following Act of the Andhra Pradesh Legislature received the assent of the Governor on the 30th published on the 1st December, 1981 in the Andhra Pradesh Gazette for General information -
