Section 507 in The Madurai City Municipal Corporation Act, 1971
507. Passing of property and rights to corporation as constituted.
- All property, all rights of whatever kind used, enjoyed or possessed by, and all interests of whatever kind owned by, vested in or held in trust by or for the Madurai municipality as constituted under the Tamil Nadu District Municipalities Act, 1920 (Tamil Nadu Act V of 1920), with all rights of whatever kind used, enjoyed or possessed by the said municipality as well as all liabilities legally subsisting against the said municipality shall pass to the corporation as constituted under this Act.
