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

State of Uttar Pradesh - Subsection

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

(b)all rights, liabilities and obligations of the aforesaid [Municipal Council] [Substituted by U.P. Act 12 of 1994 (w.e.f. 30-05-1994).], Improvement Trust or other local authority [in relation to the area included in the City] [Inserted by U.P. Act 12 of 1994, S. 6(iii) (w.e.f. 30-05-1994).]. whether arising out of any contract or otherwise, existing immediately before such day shall be the rights, liabilities and obligations of such Corporation.