Section 576(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)All prosecutions instituted by or on behalf of the [Municipal Board or, as the case may be, the Municipal Council] [Substituted for 'the said municipality' by U.P. Act 26 of 1995, S. 23 (w.e.f. 30-05-1994).] or local authority and all suits and other legal proceedings instituted by or against the [Municipal Board or, as the case may be, the Municipal Council] [Substituted for 'the said municipality' by U.P. Act 26 of 1995, S. 23 (w.e.f. 30-05-1994).] or local authority or any officer of the [Municipal Board or, as the case may be, the Municipal Council] [Substituted for 'the said municipality' by U.P. Act 26 of 1995, S. 23 (w.e.f. 30-05-1994).], local authority pending on the said date shall be continued by or against the Municipal Commissioner or the Corporation for said City, as the case may be, as if the area was constituted to be a City when such prosecution, suit or proceeding was instituted.
