Section 31(1) in The U.P. Water Supply and Sewerage Act, 1975
(1)As from June 18, 1975, the date of establishment of the Nigam hereinafter in this Chapter referred to as "the appointed date", -(a)all properties and assets (including waterworks, buildings, laboratories, stores, vehicles, furnitures and other furnishing) which immediately before the appointed date were vested in the State Government for the purposes of the Local Self-Government Engineering Department shall vest in and stand transferred to the Nigam; and(b)all the rights, liabilities and obligations of the State Government whether arising out of any contract or otherwise pertaining to the said departments shall be the rights, liabilities and obligations of the Nigam.
