Section 371 in Uttar Pradesh Municipal Corporation Act, 1959
371. Tribunal to be constituted.
(1)A Tribunal shall be constituted for the City by the State Government with the powers and duties specified hereinafter.(2)The Tribunal constituted under Section 57 of the United Provinces Town Improvement Act, 1919, or the Cawnpore Urban Area Development Act, 1945, as the case may be, shall from the appointed day be dissolved.(3)All suits and proceedings pending before the Tribunal constituted under the United Provinces Town Improvement Act, 1919, or the Cawnpore Urban Area Development Act, 1945, as the case may be, shall be tried and proceeded with by the Tribunal constituted under sub-section (1) as if they had been filed before such Tribunal and the provisions of this Act and any rules made thereunder shall apply to all such suits and proceedings.
