Section 694(1) in The Orissa Municipal Corporation Act, 2003
(1)All property, all rights of whatever kind used, enjoyed, possessed by and all interests of whatever kind owned by or vested in or held in trust by or for the Municipal Corporation constituted under the said Act with all rights of whatever kind used, enjoyed or possessed by the said Corporation as well as liabilities legally subsisting against the said Corporations shall, on and from the commencement of this Act, and subject to such directions as the Government may, by general or special order give in this behalf, pass to the Corporation concerned as constituted under this Act.
