Section 410 in The City of Nagpur Corporation Act, 1948
410. Reconstitution of Corporation. - [(1) When the Corporation is dissolved under section 408, general elections shall be held to constitute a Corporation on such date as may be specified by the State Election Commissioner :
Provided that an election to constitute the Corporation shall be completed before the expiration of a period of six months from the date of dissolution of the Corporation].[(2) * * *][(3) * * *](4)All debts and obligations incurred, all contracts entered into and all matters and things to be done by, or for, the Corporation or the Administrator of the City before the reconstitution of the Corporation shall be deemed to have been incurred, entered into or to be done by, or for, the Corporation as reconstituted under this section.(5)Every appointment, notification, notice, tax, order, scheme, licence, permission, rule, by-law, or form made, issued, or imposed by the Corporation or the Administrator of the City before the reconstitution of the Corporation under this section and not inconsistent with this Act, shall be deemed to have been respectively made, issued, or imposed under the provisions of this Act, and shall unless subsequently altered, modified, cancelled, suspended, surrendered or withdrawn, as the case may be, under this Act, remain in force for the period, if any, for which it was so made, issued or imposed.(6)All rates, taxes and sums of money due to the Corporation or to the Administrator of the City when the Corporation is reconstituted under this section, shall be deemed to be due to the Corporation.(7)All suits or other legal proceedings, civil or criminal, instituted by or against the Corporation or the Administrator of the City before the reconstitution of the Corporation under this section, may be continued by or against the Corporation as so reconstituted.
