Section 580C in Uttar Pradesh Municipal Corporation Act, 1959
580C. Debts, obligations, contracts and pending proceedings [of the Mahapalika] [Inserted by U.P. Act 26 of 1995, S.31 (w.e.f 30-05-1994).].
(1)All debts and obligations incurred and all contracts made by or on behalf of the Nagar Mahapalika before the date referred to in sub-section (1) of Section 580-A and subsisting on the said date shall be deemed to have been incurred and made by the Corporation in exercise of the powers conferred on it by this Act and shall continue in operation accordingly.(2)All proceedings pending before any authority of the said Nagar Mahapalika on the said date which under the provisions of this Act, are required to be instituted before or undertaken by the Corporation, shall be transferred to and continued by the Corporation and all other such proceedings shall, so far as may be, be transferred to and continued by such authority before or by whom they have to be instituted or undertaken under the provisions of this Act.(3)All appeals pending before any authority of the said Nagar Mahapalika on the said date shall, so far as may be practicable, be disposed of, as if there was a Corporation, when they were filed.(4)All prosecutions instituted by or on behalf of the said Nagar Mahapalika and all suits and other legal proceedings by or against the said Nagar Mahapalika or any officer of the said Nagar Mahapalika pending on the said date, shall be continued by or against the Corporation or the officer, as the case may be, as if there was a Corporation constituted when such prosecution, suit or proceeding was instituted.]
