Section 580C(2) in Uttar Pradesh Municipal Corporation Act, 1959
(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.
