Section 580C(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)All debts and obligations incurred and all contracts made by or on behalf of the Nagar Mahapalika before the date referred to in sub-section (1) of Section 580-A and subsisting on the said date shall be deemed to have been incurred and made by the Corporation in exercise of the powers conferred on it by this Act and shall continue in operation accordingly.
