Section 126(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

[Cites 0, Cited by 1] [Section 126(1)] [Section 126] [Entire Act]

State of Uttar Pradesh - Subsection

Section 126(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)all property, interests in property and assets including cash balances, wherever situate which immediately before such day were vested in any [Municipal Council] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).], Improvement Trust or other local authority established for the area included in the City or any part of such area or in any local authority having jurisdiction both within and outside such area shall, [* * *] [The words 'unless otherwise directed by the State Government' deleted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).] vest in and be held by the Corporation of such City, for the purposes of this Act, and

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State of Uttar Pradesh - Subsection

Section 126(1)(a) in Uttar Pradesh Municipal Corporation Act, 1959