Section 576(1) in Uttar Pradesh Municipal Corporation Act, 1959
(1)All debts and obligations incurred and all contracts made by or on behalf of the [Municipal Board or, as the case may be, the Municipal Council] [Substituted for 'the said municipality' by U.P. Act 26 of 1995, S. 23 (w.e.f. 30-05-1994).] or local authority immediately before the appointed day and subsisting on the said day shall be deemed to have been incurred and made by the Municipal Commissioner for the said City in exercise of the powers conferred on him by this Act and shall continue in operation accordingly.
