Section 580C(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)All prosecutions instituted by or on behalf of the said Nagar Mahapalika and all suits and other legal proceedings by or against the said Nagar Mahapalika or any officer of the said Nagar Mahapalika pending on the said date, shall be continued by or against the Corporation or the officer, as the case may be, as if there was a Corporation constituted when such prosecution, suit or proceeding was instituted.]
