Section 373(f) in Tamil Nadu District Municipalities Act, 1920
(f)all debts and obligations incurred and all contracts made by or on behalf of the township committee before the specified date and subsisting on the specified date shall be deemed to have been incurred and made by the municipality, or as the case may be, the [Third Grade Municipality] [Substituted for the words 'town Panchayats' by the Tamil Nadu District Municipalities (Amendment) Act 2004 (Tamil Nadu Act 24 of 2004).], in exercise of the powers conferred on it by this Act;
