Section 580A(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)On and from the date of commencement of the Uttar Pradesh Urban Local Self Government Laws (Amendment) Act, 1994 and subject to the provisions of Section 140-(a)all property, interest in property and assets, including cash balances wherever situate, which immediately before such date were vested in the Nagar Mahapalika shall vest in and be held by the Corporation for the purposes of this Act; and(b)all rights, liabilities and obligations of the aforesaid Nagar Mahapalika whether arising out of any contract or otherwise existing immediately before such date, shall be the rights, liabilities and obligations of the Corporation.
