Section 501B(b) in Karnataka Municipal Corporations Act, 1976
(b)the rights and liabilities of the local authority in respect of civil and criminal proceedings, contracts and other matters or things (including arrears of tax, fees and cess) arising in or relating to the part of the area included in the [larger urban area] [Substituted by Act 35 of 1994 w.e.f. 1.6.1994.] shall vest in the corporation and such rights and liabilities may be enforced by or against the corporation under this Act or the rules, bye-laws and orders made thereunder;
